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[Cites 0, Cited by 0] [Section 41(1)] [Section 41] [Entire Act]

State of Goa - Subsection

Section 41(1)(g) in The Goa Tax on Entry of Goods Act, 2000

(g)fails to keep true and complete accounts, shall, on conviction by a Magistrate, be liable to a fine which shall not be less than five hundred rupees but which may extend to two thousand rupees;