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[Cites 0, Cited by 0] [Section 6A] [Entire Act]

State of Goa - Subsection

Section 6A(2) in The Goa Entertainment Tax Act, 1964

(2)If the Commissioner is satisfied that the returns furnished by a registered proprietor or a person, in respect of any period are correct and complete, he shall assess the amount of tax due from the proprietor or person, on the basis of such returns.