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[Cites 0, Cited by 0] [Section 8F] [Entire Act]

State of Goa - Subsection

Section 8F(4) in The Goa Entertainment Tax Act, 1964

(4)Every registered proprietor or person shall ordinarily keep all his accounts, registers and documents relating to his activity of providing entertainment at the place or places of his activity of providing entertainment specified in his certificate of registration or, with the previous approval of the Commissioner at such other place as may be approved by the Commissioner.