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[Cites 0, Cited by 0] [Section 3A(1)] [Section 3A] [Entire Act]

State of Goa - Subsection

Section 3A(1)(d) in The Goa Entertainment Tax Act, 1964

(d)any tax payable in respect of any particular entertainment or if the tax is payable, the rate thereof, the Commissioner, upon application made in the prescribed manner, shall, after hearing the applicant and/or otherwise making such inquiries as may be necessary, make an order determining such question.