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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Goa - Subsection

Section 5(5) in The Goa Tax on Luxuries Rules, 1988

(5)The information under section 11 shall be furnished in writing within thirty days from the date of occurrence of any of the events specified in said section 11 to the registering authority;[* * *] [Inserted by the (Amendment) Rules, 2001 and later omitted by the (Amendment) Rules, 2007.]