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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Goa - Subsection

Section 53(2) in The Goa Tax on Luxuries Rules, 1988

(2)Where the Tax Recovery Officer so directs, such proclamation shall also be published in the Official Gazette or a local newspaper, or in both; and the cost of such publication shall be deemed to be costs of the sale.