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[Cites 0, Cited by 0] [Section 8F] [Entire Act]

State of Goa - Subsection

Section 8F(1) in The Goa Entertainment Tax Act, 1964

(1)Every proprietor or person liable to pay tax under this Act, and who is required so to do by the Commissioner by notice served on him in the prescribed manner, shall keep a true account of the entertainment tax receipts.