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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Bombay Presidency - Subsection

Section 12(4) in Bombay Lotteries (Control and Tax) and Prize Competitions (Tax) Act, 1958

(4)If any tax payable under section 10 is in arrear the Collector may, in lieu thereof, recover any sum not exceeding double the amount of the tax so unpaid or any smaller sum above the amount of the tax which the Collector may think it reasonable to recover.