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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Himachal Pradesh - Subsection

Section 73(2) in The Himachal Pradesh Excise Act, 2011

(2)All excise revenue including all other amounts due to the State Government under this Act, which remain unpaid after the due date, shall be recoverable as arrears of land revenue under the provisions of the Himachal Pradesh Land Revenue Act, 1954.