Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 35(2)] [Section 35] [Entire Act]

Bengal Presidency - Subsection

Section 35(2)(ii) in Bengal Public Demands Recovery Act, 1913

(ii)that the certificate-debtor has not received credit for any portion which he has paid.