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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Assam - Subsection

Section 22(1)(c) in The Bengal Public Demands Recovery Act, 1913

(c)for payment to the Collector (where the certificate is for a public demand payable to the Collector), such outstanding charges due to the Government under any law for the time being in force as the Collector certifies to be payable by the certificate debtor.