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] [Section 17] [Entire Act] State of Haryana - Subsection Section 17(3) in The Punjab Sugarcane (Regulation of Purchase and Supply) Act, 1953 (3)All sum due as tax or interest, and not paid by the due date shall be recoverable as arrears of cane revenue] [Substituted vide Haryana Act No. 43 of 1973.].
