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[Cites 0, Cited by 0] [Section 8H(3)] [Section 8H] [Entire Act]

State of Goa - Subsection

Section 8H(3)(b) in The Goa Entertainment Tax Act, 1964

(b)in any other case, with rigorous imprisonment for a term which shall not be less than three months but which may extend to one year and with fine not exceeding rupees ten thousand;