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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Goa - Subsection

Section 22(2)(k) in The Goa Excise Duty Act, 1964

(k)prescribing the manner of levying or computing the fees payable in respect of any licence or permit or in respect of storage or any [excisable article or foreign liquor] [Substituted by Amendment Act 11 of 1973.];
(kk)[ fee leviable in respect of appeal;] [Inserted by Amendment Act 10 of 1976.]