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[Cites 0, Cited by 0] [Section 3G] [Entire Act]

State of Goa - Subsection

Section 3G(5) in The Goa Entertainment Tax Act, 1964

(5)The Commissioner may, for good and sufficient reason, demand from the proprietor or person, who has applied for registration under this Act, a reasonable security not exceeding rupees one lakh, for proper payment of tax payable by him under this Act.