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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Goa - Subsection

Section 11(2)(vi) in The Goa Tax on Luxuries Rules, 1988

(vi)The registered hotelier or proprietor whose monthly tax liability does not exceed Rs. 10,000/- (Rupees ten thousand) may opt to file his return annually, within thirty days from the close of a year. However, his payment of tax shall be in accordance with sub-rule (1) above.