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[Cites 0, Cited by 0] [Section 3K] [Entire Act]

State of Goa - Subsection

Section 3K(6) in The Goa Entertainment Tax Act, 1964

(6)Where a proprietor or person liable to pay the tax under this Act is succeeded in the business by any person in the manner described in clause (a) of sub-section (1) or in sub-section (4), then such person, unless he already holds a certificate of registration, shall, within 30 days thereof, apply for registration.