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[Cites 0, Cited by 0] [Section 7A(1)] [Section 7A] [Entire Act]

State of Goa - Subsection

Section 7A(1)(ii) in The Goa Entertainment Tax Act, 1964

(ii)the proprietor or person shall be liable to pay by way of simple interest, in addition to the amount of such tax, an amount equal to simple interest @ 15% per annum on such tax.