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[Cites 0, Cited by 0] [Section 9A] [Entire Act]

State of Jharkhand - Subsection

Section 9A(6) in Bihar Entertainments Tax Act, 1948

(6)Any amount of money which a person is required to pay under sub-section (1) or for which he is personally liable to the State Government under sub-section (4) shall, if it remains unpaid, be recoverable as an arrear of land revenue.