Section 2 in The Haryana Settlement of Outstanding Dues Act, 2017
2. Definitions.
- In this Act, unless the context otherwise requires,-(i)"Government" means the Government of the State of Haryana in the administrative department;(ii)"outstanding dues" means any tax, interest, penalty or any other dues under any of the relevant Act, unpaid by a person, whether quantified or not, for the period upto the 31st March, 2017;(iii)"relevant Act" means an Act mentioned in the Schedule; (iv) "Schedule" means Schedule appended to this Act;(v)"scheme" means a scheme, as notified by the Government under this Act, containing such terms and conditions, as it may deem fit, for expeditious recovery of outstanding dues under any of the relevant Act.
