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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Himachal Pradesh - Subsection

Section 12(1) in Himachal Pradesh Motor Vehicles Taxation Act, 1972

(1)Any tax due and not paid as provided for by or under this Act and any sum directed to be recovered by way of penalty under [this Act] [Amended vide H.P.M.V.T(Amendment) Act,`2002.] shall be recoverable in the same manner as an arrear of land revenue.