Section 114 — Composition.
The Cantonments Act, 2006
(1) The Board may, with the previous sanction of the General Commanding Officer-in-Chief, the Command, allow any person to compound for any tax. (2) Every sum due by reason of the composition of a tax under sub-section (1) shall be recoverable as if it were a tax.Open in Lexace · Ask the AI about this section
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