29. Recovery by suit or under other law not affected.
- The modes of recovery specified in this Chapter shall not effect in any way:(a)Any other law for the time being in force relating to the recovery of debts due to the State Government, or(b)The right of the State Government to institute a suit for the recovery of the arrears due from the assessee;and it shall be lawful for the Assessing Officer or the State Government, as the case may be, to have recourse to any such law or suit, notwithstanding that the tax, interest, penalty or other sum due is being recovered from the assessee by any mode specified in this Chapter.
