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

State of Goa - Subsection

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

(5)The Commissioner may, subject to such conditions as may be prescribed, require any proprietor or person to produce before him any accounts or documents, or to furnish any information, relating to his business, or any other information as may be necessary for the purpose of this Act.