Section 2(cc) in The Goa Tax on Luxuries Act, 1988
(cc)[] [Re-numbered by the Amendment Act 9 of 2000 and substituted by the Amendment Act 19 0f 2009.] 'Commissioner' means a person appointed as Commissioner of Luxury Tax under sub-section (1) of section 3 of this Act [and includes Additional Commissioner of Luxury Tax;] [Inserted by the Amendment Act 16 of 2001.]
