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 2] [Entire Act] State of Punjab - Section Section 4 in The Punjab Motor Spirit (Taxation of Sales) Act, 1939 4. Recovery of taxes as arrears of land revenue. - When the payment of any tax or penalty under this Act falls due the amount may be recovered as if it were an arrear of land revenue.
