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[Cites 0, Cited by 0] [Section 8H(8)] [Section 8H] [Entire Act]

State of Goa - Subsection

Section 8H(8)(b) in The Goa Entertainment Tax Act, 1964

(b)wilfully furnishes or causes to be furnished any information or returns which he knows to be false, he shall, on conviction, be punished with fine which may extend to five thousand rupees and in case of a continuing offence to a further fine which may extend to two hundred rupees for each day after the first offence during which the offence continues.