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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Uttar Pradesh - Subsection

Section 12(1)(h) in The U.P. Dookan Aur Vanijya Adhishthan Niyamavali, 1963

(h)amounts required to be recovered by order of a court or other authority competent to make such order ;