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[Cites 0, Cited by 0] [Section 7B] [Entire Act]

State of Goa - Subsection

Section 7B(6) in The Goa Entertainment Tax Act, 1964

(6)Any amount of money which a person is required to pay to the Commissioner or for which he is personally liable to the Commissioner under this section shall, if it remains unpaid, be recoverable as an arrear of land revenue.]