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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Goa - Subsection

Section 50(2) in The Goa Tax on Luxuries Rules, 1988

(2)A notice, or order, issued to or served on the person in charge of such head office, shall be deemed to have been issued to and served on all branches of the [hotelier or proprietor, as the case may be] [Substituted by the (Sixth Amendment) Rules, 2010.] concerned.