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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Goa - Subsection

Section 31(2) in The Goa Tax on Entry of Goods Act, 2000

(2)The petition shall be in the prescribed form, shall be verified in the prescribed manner, and shall, when it is preferred by any person other than an officer empowered by the Government under sub-section (1) of section 29 be accompanied by a fee of one hundred rupees.