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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Punjab - Subsection

Section 14(6) in The Punjab Tax on Lotteries Act, 2005

(6)Any amount, which a person is required to pay to the Assessing Authority or for which he is personally liable to the Assessing Authority under this section, shall, if it remains unpaid, be a first charge on the properties of that person and may be recovered in the manner specified in this Act.