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[Cites 0, Cited by 1] [Section 39] [Entire Act]

NCT Delhi - Subsection

Section 39(1) in Delhi Entertainments and Betting Tax Act, 1996

(1)The amount of any tax, interest, penalty or other amount due under any provision of this Act shall, without prejudice to any other mode of recovery available to the Government under any other law for the time being in force, be recoverable as arrears of land revenue.