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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Goa - Subsection

Section 16(ii) in The Goa, Daman and Diu Barge Tax Act, 1973

(ii)in the event of such person having been previously convicted of an offence under this section, with fine which shall not be less than a sum equal to the tax payable in the respect of such barge for two quarters, and which may extend to a sum equal to twice the annual rate in respect of such barge.