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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Himachal Pradesh - Subsection

Section 27(6) in The Himachal Pradesh Value Added Tax Act, 2005

(6)Any amount of money which a person is required to pay under sub-section (1), or for which he is personally liable to the State Government under sub-section (4) shall, if it remains un-paid, be recoverable as an arrear of land revenue.