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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Goa - Subsection

Section 32(iv) in The Goa Panchayat Raj (Imposition of taxes, fees and other dues) Rules, 1998

(iv)The panchayat, on being satisfied with the requirements and on payment of the tax by the party, shall issue permit in Form II appended to this Part mentioning therein the period of its validity.