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[Cites 0, Cited by 0] [Section 114(3)] [Section 114] [Entire Act]

State of West Bengal - Subsection

Section 114(3)(a) in The Calcutta Improvement Act, 1911

(a)re-payments of moneys belonging to contractors, or other persons and held in deposit, and of moneys collected by, or credited to, the Board by mistake ;