Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Haryana - Section

Section 46 in The Punjab State Aid to Industries Rules, 1936

46. Recovery.

- If the defaulting unit does not pay the amount in default alongwith interest and other costs and charges as indicated in the notice under rule 45 by the date mentioned therein, the Director of Industries may recover such amount as arrears of land revenue under Section 35 of the Act.