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

State of Goa - Subsection

Section 2(e) in The Goa Tax on Luxuries Act, 1988

(e)'hotelier' means the owner of the hotel and includes the person who for the time being is in charge of the management of the hotel;
(ee)[ "luxuries" means [* * *] [Inserted by the Amendment Act 16 of 2001.] services specified in the Schedule, ministering the enjoyment, comfort or pleasure extraordinary to necessities of life;]