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[Cites 0, Cited by 0] [Section 8H(5)] [Section 8H] [Entire Act]

State of Goa - Subsection

Section 8H(5)(f) in The Goa Entertainment Tax Act, 1964

(f)fails, without sufficient cause, when directed to keep any accounts or record, in accordance with such direction and to comply with requirements made to him under section 8F; or