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State of Goa - Section

Section 10 in The Goa, Daman and Diu Barge Tax Act, 1973

10. Exemptions.

- Where the Government is of opinion that it is necessary or expedient in the public interest so to do it may, by notification in the Official Gazette, and subject to such conditions as may be specified in the notification, exempt either totally or partially any class of barges from the payment of the tax.