Section 43(3)(b) in Bihar and Orissa Public Demands Recovery Act, 1914

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State of Bihar - Subsection

Section 43(3)(b) in Bihar and Orissa Public Demands Recovery Act, 1914

(b)in the case of a certificate for a demand mentioned in Article 1, or Article 2 of Schedule I, if the certificate-debtor has not paid the amount due under the certificate to the Certificate Officer -

(i)within thirty days from the service of the notice required by Section 7, or

(ii)if he has filed in accordance with Section 9, a petition denying liability - then within thirty days from the date of the determination of the petition, or

(iii)if he has appealed in accordance with Section 60 - then within thirty days from the decision of the appeal:

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State of Bihar - Subsection

Section 43(3)(b) in Bihar and Orissa Public Demands Recovery Act, 1914