Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] State of Arunachal Pradesh - Subsection Section 8(10) in Arunachal Pradesh Protection of Interests of Depositors (In Financial Establishments) Act, 2017 (10)The fine money imposed under sub-section (8) if not paid within the time fixed in the order may be recovered as an arrear of land revenue.
