Section 3(1)(a) in The Goa Tax on Luxuries Rules, 1988

[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

(a)Information of residential accommodation and tariff therefore in respect of his hotel, in Form [Lux] [Inserted by the (Amendment) Rules, 2007.] 1;

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