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[Cites 0, Cited by 0] [Section 2(8)] [Section 2] [Entire Act]

State of Goa - Subsection

Section 2(8)(iii) in The Goa Entertainment Tax Act, 1964

(iii)any payment for any purpose whatsoever connected with an entertainment or for a programme of synopsis thereof which a person is required to make as a condition of attending or continuing to attend the entertainment in addition to the payment, if any, for admission to the entertainment;