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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Goa - Subsection

Section 6(4) in The Goa, Daman and Diu Barge Tax Act, 1973

(4)On receipt of the additional tax under sub-section (1), the Taxation Authority shall issue to the registered owner or the person who has possession or control of the barge, a fresh tax token in place of the original tax token and shall cause an entry of such payment to be made in the tax licence.