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[Cites 0, Cited by 1] [Section 3(1)] [Section 3] [Entire Act]

State of Himachal Pradesh - Subsection

Section 3(1)(d) in The Himachal Pradesh Public Moneys (Recovery of Dues) Act, 1973

(d)to any agreement to sell or distribute goods or any other article supplied by or through the State Govt, and such person -
(i)makes any default in the repayment of the loan, advance stipend or scholarship or any instalment or interest thereof; or
(ii)having become liable under the conditions of the grant to refund the grant or any portion thereof, makes any default in repayment of such grant or portion or instalment thereof; or
(iii)having become liable to pay the price of the goods or any other article or interest thereof, fails to pay the same or part thereof; or
(iv)otherwise fails to comply with the terms of the agreement. - then, in case of the State Government, such officer as may be authorised in this behalf by the State Government, by notification in the Official Gazette, and in the case of the corporation or the company, the Managing Director thereof, may without prejudice to any other mode of recovery under any other law for the time being in force, send a certificate to the Collector, mentioning the sum due from such person and requesting that such sum together with the costs of the proceedings or any other sum, be recovered as if it were an arrear of land revenue.