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

State of Goa - Subsection

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

(3)If the Commissioner is satisfied that application for registration is in order, he shall in accordance with such rules as may be prescribed, register the applicant and grant him a certificate of registration in the prescribed form and such certificate shall specify place of providing entertainment and area of operation.