Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 206(2)] [Section 206] [Entire Act]

State of Punjab - Subsection

Section 206(2)(b) in The Punjab Municipal Act, 1999

(b)any deficiency shall be deemed to be an arrear of the tax and shall be payable and recoverable as such :