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

State of Goa - Subsection

Section 3H(2) in The Goa Entertainment Tax Act, 1964

(2)If the Commissioner, upon examining such application, is of the opinion that it is in order, shall grant such certificate which shall be valid for the year in which it is issued or upto such period as specified therein.