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

State of Haryana - Subsection

Section 17(2) in The Punjab Sugarcane (Regulation of Purchase and Supply) Act, 1953

(2)[ If the tax levied under sub-section (1) is not paid on or before the due date, interest at the rate of twelve per centum per annum shall be charged on the amount of tax from the said date till the date of payment.