Section 49(2)(l) in The Goa Tax on Entry of Goods Act, 2000

[Cites 0, Cited by 0] [Section 49(2)] [Section 49] [Entire Act]

State of Goa - Subsection

Section 49(2)(l) in The Goa Tax on Entry of Goods Act, 2000

(l)any other matter including levy of fees for which there is no provision or no sufficient provision in this Act and for which provision is in the opinion of the Government, necessary for giving effect to the purpose of this Act.

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State of Goa - Subsection

Section 49(2)(l) in The Goa Tax on Entry of Goods Act, 2000