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

State of Goa - Subsection

Section 6D(11) in The Goa Entertainment Tax Act, 1964

(11)Before any order is passed under this section which is likely to affect any person adversely, such person shall be given a reasonable opportunity of being heard.Explanation. - In this section, 'assessment' includes imposition of penalty.