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 29] [Entire Act] Bengal Presidency - Subsection Section 29(5) in Bengal Public Demands Recovery Act, 1913 (5)When the Certificate Officer does not make an order of detention under sub-section (4), he shall, if the certificate-debtor is under arrest, direct his release.
