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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Goa - Subsection

Section 32(vi) in The Goa Panchayat Raj (Imposition of taxes, fees and other dues) Rules, 1998

(vi)There should be some distinguishing mark such as label or emblem or name on the advertisement displayed to facilitate easy identification of the owner or agent.