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[Cites 0, Cited by 0] [Section 34(12)] [Section 34] [Entire Act]

State of Uttarakhand - Subsection

Section 34(12)(b) in Uttaranchal Value Added Tax Act, 2005

(b)a Civil Court has under the Code of Civil Procedure, 1908 for the purpose of recovery of an amount due under a decree.