Section 4(6)(a) in The Goa Entertainment Tax Act, 1964

[Cites 0, Cited by 0] [Section 4(6)] [Section 4] [Entire Act]

State of Goa - Subsection

Section 4(6)(a) in The Goa Entertainment Tax Act, 1964

(a)the amount of tax assessed or re-assessed for any period under section 6A or section 6C of this Act less sum already paid by him in respect of such period; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Goa - Subsection

Section 4(6)(a) in The Goa Entertainment Tax Act, 1964