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[Cites 0, Cited by 0] [Section 4(7)] [Section 4] [Entire Act]

State of Goa - Subsection

Section 4(7)(b) in The Goa Entertainment Tax Act, 1964

(b)Notwithstanding anything contained in clause (a), upon an application from the proprietor or person in the manner prescribed, the Commissioner, subject to such conditions as he may impose, remit the whole or any part of the interest payable in respect of any period by the proprietor or person.