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[Cites 0, Cited by 0] [Section 107O] [Entire Act]

State of West Bengal - Subsection

Section 107O(2) in The Cess Act, 1880

(2)Notwithstanding anything contained in section 107M, the amount shown in the said notice shall be recoverable from the said holder or farmer other than [the Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.].