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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Bombay Presidency - Subsection

Section 4(5) in The Bombay Gas Supply Act, 1939

(5)If the company fails to pay the amount of the auditor's remuneration and the expenses incurred by him within the time fixed by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government in this behalf, the same may be recovered from it as an arrear of land revenue.