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[Cites 0, Cited by 0] [Section 7A(1)] [Section 7A] [Entire Act]

State of Goa - Subsection

Section 7A(1)(i) in The Goa Entertainment Tax Act, 1964

(i)the whole of the amount outstanding on the date of default shall become immediately due and shall be a charge on the properties of the person or persons liable to pay the tax under this Act; and