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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Goa - Subsection

Section 27(b) in The Goa Panchayat Raj (Imposition of taxes, fees and other dues) Rules, 1998

(b)The Seal of the Panchayat shall be affixed to each receipt before it is issued. The carbon copy shall be retained and the original issued.