Section 16(2)(b) in The Goa Excise Duty Act, 1964

[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Goa - Subsection

Section 16(2)(b) in The Goa Excise Duty Act, 1964

(b)if there is any breach by the holder of such licence or permit, or by his servants, or by any one acting with his express or implied consent on his behalf, of any of the terms or conditions of such licence or permit or of the terms of any agreement executed under section 17; or

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State of Goa - Subsection

Section 16(2)(b) in The Goa Excise Duty Act, 1964