Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 106] [Entire Act] State of Goa - Subsection Section 106(3) in The Goa, Daman and Diu (Excise Duty) Rules, 1964 (3)All articles, goods, things or conveyance of the value of Rs. 5/- to Rs. 100/- shall be disposed off by the Excise Inspector in such manner as the Commissioner may direct.
