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[Cites 0, Cited by 0] [Section 8A(5)] [Section 8A] [Entire Act]

State of Goa - Subsection

Section 8A(5)(c) in The Goa Entertainment Tax Act, 1964

(c)wilfully conceals any material information, he shall on conviction, be punished with fine which may extend to Rs. 5,000/- and in case of continuing offence to a further fine of Rs. 100/- per day after the first day during which the offence continues.