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[Cites 0, Cited by 0] [Section 29] [Entire Act]

Bengal Presidency - Subsection

Section 29(3) in Bengal Public Demands Recovery Act, 1913

(3)Pending the conclusion of the inquiry under sub-section (2), the Certificate Officer may, in his discretion, order the certificate-debtor to be detained in the custody of such officer as the Certificate Officer may think fit or release him on his furnishing security to the satisfaction of the Certificate Officer for his appearance when required.