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[Cites 0, Cited by 0] [Section 108] [Entire Act]

State of Goa - Subsection

Section 108(3) in The Goa, Daman and Diu (Excise Duty) Rules, 1964

(3)Where substantive sentences of imprisonment are passed by Magistrates, and no fine or confiscations are realized, rewards may be paid according to the importance of the case in the discretion of the Government.