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[Cites 0, Cited by 0] [Section 3I] [Entire Act]

State of Goa - Subsection

Section 3I(2) in The Goa Entertainment Tax Act, 1964

(2)If a person other than the owner including manager/agent is for the time being is incharge of the place of entertainment, then, such person and the owner shall jointly and severally be liable to pay tax.