Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Odisha - Section Section 4 in Orissa Motor Spirit (Taxation on Sales) Act, 1946 4. Recovery of sums as public demand. - Any sum recoverable under section 3 may be recovered as a public demand payable to the Collector.
