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[Cites 0, Cited by 0] [Section 4(5)] [Section 4] [Entire Act]

State of Goa - Subsection

Section 4(5)(b) in The Goa Entertainment Tax Act, 1964

(b)by attachment and sale or by sale without attachment of any property of such proprietor or person by the Officer appointed under sub-section (2) of section 2A, in accordance with such rules as may be prescribed.