Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Jammu-Kashmir - Section Section 132 in The Jammu and Kashmir Electricity Act, 2010 132. Recovery of penalty payable under the Act. - Any penalty payable by a person under the Act, if not paid, may be recovered as if it were an arrear of land revenue.
