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[Cites 0, Cited by 0] [Section 3(5)] [Section 3] [Entire Act]

State of Goa - Subsection

Section 3(5)(a) in The Goa Tax on Infrastructure Act, 2009

(a)where a building proposed to be constructed is in a land earmarked for commercial use/zone, the rate of tax applicable thereto shall be as applicable to commercial buildings irrespective of its use;