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[Cites 0, Cited by 0] [Section 2B] [Entire Act]

State of Goa - Subsection

Section 2B(8) in The Goa Entertainment Tax Act, 1964

(8)Subject to such conditions and limitations as may be prescribed, the Tribunal shall have power to award costs, and the amount of such costs shall be recoverable from the person who is ordered to pay the same as arrears of land revenue.