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

State of Goa - Subsection

Section 6A(4) in The Goa Entertainment Tax Act, 1964

(4)If a registered proprietor or a person fails to comply with the terms of any notice issued under sub-section (3), the Commissioner shall assess, to the best of his judgment, the amount of tax due from him.