Section 5(1)(b) in The Goa, Daman and Diu Barge Tax Act, 1973

[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

(b)a tax licence, in the prescribed form, specifying therein the rate at which the tax is leviable and the period for which the tax has been paid:

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