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] [Section 15] [Entire Act]

State of Haryana - Subsection

Section 15(2) in The Haryana Cattle Fairs Act, 1970

(2)If, on presentation of such bill, the said person does not forthwith pay the sum due or about to become due, the amount shall be recovered by distress and sale in the prescribed manner of cattle or other movable property in the possession of such person.