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[Cites 0, Cited by 0] [Section 3K(1)] [Section 3K] [Entire Act]

State of Goa - Subsection

Section 3K(1)(a) in The Goa Entertainment Tax Act, 1964

(a)if the activity of providing entertainment carried on by the proprietor or person is continued after his death by his legal representative or any other person, such legal representative or other person shall be liable to pay the tax including any penalty due from such proprietor or person under this Act in the like manner and to the same extent as the deceased proprietor or person;