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[Cites 0, Cited by 0] [Section 106] [Entire Act]

State of Goa - Subsection

Section 106(4) in The City of Panaji Corporation Act, 2002

(4)In fixing the rate of general tax, the Corporation may, subject to the minimum laid down in sub-section (1), fix rates of general tax rising with the different slabs of annual valuation but the rate of tax for any such slab shall be uniform throughout the area of the Corporation.