Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 22] [Entire Act] State of Goa - Subsection Section 22(2) in The Goa Panchayat Raj (Imposition of taxes, fees and other dues) Rules, 1998 (2)No tax shall be levied on vehicles belonging to the Government and local authority and used for public purposes.
