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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Goa - Subsection

Section 2(g) in The Goa Tax on Luxuries Act, 1988

(g)[ 'person' includes any company or association or body of individuals whether incorporated or not, and also a Hindu undivided family, a firm, a local authority, a club, a corporation, any social or religious institution, a trust, or society, a State Government or the Central Government or artificial juridical person not falling within any of the preceding descriptions.;] [Substituted by the Amendment Act 19 of 2009.]