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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Goa - Subsection

Section 16(4) in Goa Computerised Network Lottery Rules, 2003

(4)Where any investigation by the Income Tax Department is pending, the claim on the ticket may be considered subject to the result of such investigation and the amount shall be payable after deducting the Income-Tax dues, if any.