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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Assam - Subsection

Section 31(2) in The Bengal Public Demands Recovery Act, 1913

(2)A certificate debtor released from detention under this section shall not, merely by reason of his release, be discharged from his debt; but he shall not be liable to be re-arrested under the certificate in execution of which he was detained in the civil prison.