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State of Goa - Section

Section 3 in The Goa, Daman and Diu Barge Tax Act, 1973

3. Levy of Tax.

- There shall be levied and collected on all barges used or kept for use in the Union territory, a tax at the rates fixed by the Government, by notification in the Official Gazette, but not exceeding the maximum rates specified in the Schedule to this Act.