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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Goa - Subsection

Section 2(g) in The Goa Tax on Luxuries Rules, 1988

(g)"Agent" means a person authorized in writing under section 43 to appear on behalf of a [hotelier or proprietor, as the case may be] [Substituted by the (Sixth Amendment) Rules, 2010.] or other person before any authority under the Act;