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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Goa - Subsection

Section 2(j) in The Goa Tax on Luxuries Rules, 1988

(j)"Government" or "the Government" when referred to as a [hotelier or proprietor, as the case may be] [Substituted by the (Sixth Amendment) Rules, 2010.] shall mean any State Government or the Central Government, as the case may be;