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[Cites 0, Cited by 0] [Section 6G] [Entire Act]

State of Goa - Subsection

Section 6G(3) in The Goa Entertainment Tax Act, 1964

(3)Where any such rectification has the effect of reducing the amount of the tax or interest or penalty or the amount of forfeiture, the Commissioner shall, in the prescribed manner, refund any amount due to such person.