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[Cites 0, Cited by 0] [Section 27(7)] [Section 27] [Entire Act]

State of Goa - Subsection

Section 27(7)(i) in Goa Tax on Entry of Goods Rules, 2000

(i)Any person causing entry of a motor vehicle into a local area under section 12 of the Act, shall make an application to the Commissioner for exemption from payment of tax under that section.