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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(6) in The Rajasthan Tax on Professions, Trades, Callings and Employments Act, 2000

(6)Any amount of money which a person is required to pay to the prescribed authority or for which he is personally liable to the prescribed authority under this section, shall, if it remains unpaid be recoverable as an arrears of land revenue.