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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Goa - Subsection

Section 11(2)(v) in The Goa Tax on Luxuries Rules, 1988

(v)The registered hotelier or the proprietor whose average monthly tax liability exceeds Rs. 1.00 lakh (rupees one lakh) shall, from such date as the Government may, by notification in the Official Gazette, specify, file his quarterly returns exclusively online through electronic systems by availing a system code number from the office of the Commissioner, for filing such return.