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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Goa - Subsection

Section 7(2)(c) in The Goa Panchayat Raj (Imposition of taxes, fees and other dues) Rules, 1998

(c)buildings used solely for religious, educational or charitable purpose, provided that the buildings belonging to religious, educational or charitable institutions shall be liable to pay tax wherever such buildings are used for the purpose other than religious, educational or charitable, as the case may be;