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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Goa - Subsection

Section 19(2) in The Goa Tax on Luxuries Rules, 1988

(2)Every such payment shall be accompanied by a challan in Form [LUX] [Inserted by the (Amendment) Rules, 2007.] 9. Challan Forms shall be obtainable free of charge at the ['/Commercial Tax Offices] [Substituted by the (Amendment) Rules, 2007.].