Section 1 in The Goa Tax on Entry of Goods Act, 2000
1. [Short title, extent and commencement] [By the amendment Act 17 of 2001 original expression was substituted with addition of the wards 'duration and savings' however again vide Amendment Act 9 of 2003 original expression restored.].
(1)This Act may be called the Goa Tax on Entry of Goods Act, 2000.(2)It shall extend to the whole of the State of Goa.(3)It shall come into force on such date as the Government may, by notification in the Official Gazette, appoint.[4] [Sub-section 4 was inserted by the Amendment Act 17 of 2001 with the provision that the Act will remain into force till 31-3-2002. Thereafter by the Amendment Act 14 of 2002 same was Amended and period was extended up to 31-3-2003. By the Amendment Act 9 of 2003 the sub-section 4 deleted.] Deleted
