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[Cites 0, Cited by 3] [Section 173] [Entire Act]

Union of India - Subsection

Section 173(4) in Government of India Act, 1935

(4)Arrears of any taxes outstanding immediately before the commencement of Part III of this Act shall be deemed to be due to and may be recovered by the Federal Government or a Provincial Government according as the proceeds of any such tax imposed after the commencement of Part III of this Act would-be due to and recoverable by the Federal Government or the Provincial Government.