AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Indian Stamp Act, 1899

48. Recovery of duties and penalties

All duties, penalties, and other sums required to be paid under this Chapter may be recovered by the Collector by distress and sale of the movable property of the person from whom the same are due, or by any other process for the time being in force for the recovery of arrears of land-revenue.



Indian Stamp Act, 1899 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys