Section 50(1)(c) in The Goa Tax on Luxuries Rules, 1988

[Cites 0, Cited by 0] [Section 50(1)] [Section 50] [Entire Act]

State of Goa - Subsection

Section 50(1)(c) in The Goa Tax on Luxuries Rules, 1988

(c)all notices and orders, required or permitted by the Act or these rules to be served on any [hotelier or proprietor, as the case may be] [Substituted by the (Sixth Amendment) Rules, 2010.], shall be issued to and served on the person in charge of the head office referred to in rule 49.

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State of Goa - Subsection

Section 50(1)(c) in The Goa Tax on Luxuries Rules, 1988