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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Goa - Subsection

Section 11(2)(ii) in The Goa Tax on Luxuries Rules, 1988

(ii)A return to be furnished by a proprietor providing accommodation for commercial purposes shall be in Form LUX 8B and a return for providing accommodation with luxuries for other purposes shall be in Form LUX 8A: