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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

State of Tripura - Subsection

Section 29(1)(b) in Tripura Public Demand Recovery Act, 2000

(b)that the certificate debtor has or has had since the date of the filing of the certificate the means to pay the amount or any substantial part thereof for which the certificate has been issued and has refused or neglected to pay the same, any issue the order for the arrest and detention in civil prison of the certificate debtor.