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Citedby 8 docs - [
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Kedar Shashikant Deshpande ... vs Bhor Municipal Council & Ors. ... on 10 December, 2010
Samatha vs State Of A.P. And Ors. on 11 July, 1997
Union Of India vs Jardine Henderson And Ors. (And ... on 16 March, 1979
Jagjeet Singh And Dile Ram vs Himachal Pradesh Financial ... on 29 December, 1998
Vikrant Tyres Ltd. vs First Income-Tax Officer ... on 26 November, 1992
[
Section 3(1)
] [
Section 3
] [
Complete Act
]
Central Government Act
Section 3(1)(a) in The Revenue Recovery Act, 1890
(a) the name of the defaulter and such other particulars as may be necessary for his identification, and