Section 3(1)(c) in The U. P. Sugarcane Cess (Validation) Act, 1961

[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1)(c) in The U. P. Sugarcane Cess (Validation) Act, 1961

(c)any cess imposed or assessed under any State Act before the 3rd day of February, 1961 but not collected before that date, may be recovered (after assessment of the cess, where necessary) in the manner provided under that Act.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 3(1)(c) in The U. P. Sugarcane Cess (Validation) Act, 1961