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State of Goa - Section

Section 6 in The Goa (Prohibition of Further Payments and Recovery of Rebate Benefits) Act, 2002

6. Recovery of rebate amount and interest.

- On failure of any industrial unit to refund the amount under the provision of section 2 and or to pay the interest specified in section 5, the same shall be recovered as arrears of Land Revenue under the Law for the time being in force.