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 15A] [Entire Act] Union of India - Subsection Section 15A(5) in THE ENERGY CONSERVATION (AMENDMENT) ACT, 2022 (5)Any amount payable under this section, if not paid, may be recovered as if it were an arrear of land revenue.”.
