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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Goa - Subsection

Section 21(1) in The Goa Excise Duty Act, 1964

(1)Every stockist, dealer or vendor of liquor shall give a declaration in writing to the Commissioner or an Officer nominated by him in this behalf, containing detailed particulars and account of the various categories of liquor in his possession or control on the date of coming into force of this Act.