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[Cites 0, Cited by 0] [Section 34(10)] [Section 34] [Entire Act]

State of Uttarakhand - Subsection

Section 34(10)(a) in Uttaranchal Value Added Tax Act, 2005

(a)have all the powers which a Civil Court has under the Code of Civil Procedure, 1908 for the purpose of recovery of an amount due under a decree;