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[Cites 0, Cited by 0] [Section 65(1)] [Section 65] [Entire Act]

State of Andhra Pradesh - Subsection

Section 65(1)(d) in Andhra Pradesh Excise Act, 1968

(d)the costs, charges and expenses (including the salaries and allowances of the Prohibition and Excise Officers) specified in sub-section (2) of Section 28 may be recovered from the person primarily liable to pay the same or from his surety, as if they were arrears of land revenue.