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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Goa - Subsection

Section 8(2) in The Goa Excise Duty Act, 1964

(2)Every dealer or [vendor of any excisable article or foreign liquor] [Substituted by Amendment Act 11 of 1973.] shall maintain a full account of his [transactions in such article or foreign liquor] [Substituted by Amendment Act 11 of 1973.] in the prescribed form.