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[Cites 0, Cited by 0] [Section 72C] [Entire Act]

Bengal Presidency - Subsection

Section 72C(b) in Presidency Small Cause Courts Act, 1882

(b)application for the repayment is made within twelve months after the date of such petition or within such further period, if any, as the Chief Judge, for reasons to be recorded in writing, may allow.]