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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Goa - Subsection

Section 4(3)(e) in The Goa Tax on Luxuries Rules, 1988

(e)an association of individuals to which clause (b), (c), or (d) does not apply, by the principal officer thereof, or person managing the business;