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State of Himachal Pradesh - Section

Section 4 in Himachal Pradesh Public Moneys (Recovery of Dues) Act, 2000

4. Collection charges.

- A Banking Company, a Corporation or a Government Company availing the services of the Collector under section 3 shall pay collection charges to the State Government at such rates, as may be notified in the Official Gazette by the State Government, from time to time.