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[Cites 0, Cited by 0] [Section 11] [Entire Act]

Dadra And Nagar Haveli - Subsection

Section 11(2) in Dadra and Nagar Haveli and Daman and Diu (Merger of Union territories) Act, 2019

(2)The right to recover arrears of any tax or duty, other than a tax or duty specified in sub-section (1), shall belong to the Union territory of Dadra and Nagar Haveli and Daman and Diu.