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] [Section 6] [Entire Act] State of Haryana - Subsection Section 6(6) in The East Punjab Molasses (Control) Act, 1948 (6)[ The amount of penalty imposed may be recovered as arrears of land revenue.] [Inserted by Haryana Act No. 8 of 1982.]
