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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Goa - Subsection

Section 9(2) in The Goa Tax on Luxuries Rules, 1988

(2)A fee of [rupees fifty] [Substituted by the (Amendment) Rules, 2007.] shall be payable on an application for a duplicate copy of a certificate of registration. Such fee shall be paid in court fee stamps.