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 3(1)] [Section 3] [Entire Act] Union of India - Subsection Section 3(1)(c) in The Destructive Insects and Pests (Amendment and Validation) Act, 1992 (c)any fees levied or purported to have been levied but not collected, may be recovered under the principal Act as amended by this Act; and