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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Goa - Subsection

Section 4(3)(d) in The Goa Tax on Luxuries Rules, 1988

(d)a body corporate (including a company, a cooperative society, or a corporation or local authority), by a director, manager, secretary or the principal officer thereof, or by a person duly authorized to act on its behalf;