(4)[ This section shall apply if under this Act as in force as part of the law of ][Pakistan or] [ Inserted by the India (Adaption of Income-tax, Profits Tax and Revenue Recovery Acts) Order, 1947.] [Burma, or under any other similar Act forming part of the law of ] [Inserted by A.O. 1937. ][Pakistan or] [ Inserted by the India (Adaption of Income-tax, Profits Tax and Revenue Recovery Acts) Order, 1947.][Burma, proceedings are taken against a person in ] [Inserted by A.O. 1937. ] [Pakistan or Burma, as the case may be,] [ Substituted by the India (Adaptation of Income-tax, Profits Tax and Revenue Recovery Acts) Order, 1947, for " Burma" .][for the recovery of an amount stated in a certificate made by a Collector in ] [Inserted by A.O. 1937. ][any State to which this Act extends.] [ Substituted by Act 33 of 1950, Section 2 and Sch., for " a Part A State or a Part C State" .]
