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 2] [Entire Act] State of Maharashtra - Subsection Section 2(a) in Government Demands Act, 1308F (a)When there is any debt, or any sum recoverable from any person by the [Government] [As amended by Act No. III of 1308 F.] under the express provision of any law, or any rules, or under an order issued as a rule before the passing of this Act;
