Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 16] [Entire Act] State of Assam - Subsection Section 16(c) in The Bengal Public Demands Recovery Act, 1913 (c)all charges incurred in respect of-(i)the service of notice under Section 7 and of warrants and other processes; and(ii)all other proceedings taken for realising the demand. Attachment
