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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(ii) in The Haryana Government Electrical Undertakings (Dues Recovery) Act, 1970

(ii)any penalty chargeable for the non-payment of such arrears on the date by such dues were to be paid, in accordance with which rules or practice as hitherto prevailing, shall be deemed to be penalty duly prescribed under sub-section (2) of section 3 :