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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(2) in The Haryana Government Electrical Undertakings (Dues Recovery) Act, 1970

(2)If the dues are not paid by such date, the debtor shall be liable to pay in addition thereto such penalty as may be prescribed and such dues and penalty shall be recoverable along with the costs incurred in making such recovery, in the manner hereinafter laid down in this Act.