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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(c) in Government Demands Act, 1308F

(c)When there is recoverable from any person any sum in respect of which such person has made an agreement with the [Government] [As amended by Act No. III of 1308 F.] in writing that the [Government] [As amended by Act No. III of 1308 F.] may recover it under the provisions of this Act;