Report No. 12
210. Deduction only one mode of recovery.-
The power to levy by deduction under sections 201 to 204 [section 18 (2) to (3D)] shall be without prejudice to any other mode of recovery.
[Section 18(8)]
 |
|
|
|
|
|
|
|||
|
 |
 |
|
|
|||||
|
|
||||||||
 |
 |
|
|||||||
 |
|
||||||||
|
|
|||||||||
|
|||||||||
|
|||||||||
|
|||||||||
 |
|
||||||||
 |
|
 |
|
||||||
|
|
|
|
|
|
|
|||
|
|
|
|
|
|
|||||
|
|
|
||||||||
|
|
|
|||||||
|
|
||||||||
|
|
|||||||||
Report No. 12 210. Deduction only one mode of recovery.- The power to levy by deduction under sections 201 to 204 [section 18 (2) to (3D)] shall be without prejudice to any other mode of recovery. [Section 18(8)] |
|||||||||
|
|||||||||
|
|||||||||
|
|
||||||||
|
|
|
|
||||||
