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 Haryana - Subsection Section 8(4) in The Punjab Forward Contracts Tax Act, 1951 (4)Any amount of tax, which remains unpaid after the date specified in the said notice, shall be recoverable as arrears of land revenue.
