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[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

Bengal Presidency - Subsection

Section 39(2)(f) in Bengal Public Demands Recovery Act, 1913

(f)the transfer of certificates, proceedings in execution of certificates and petitions under section 9 denying liability from one Certificate Officer to another for disposal;
(ff)the manner of calculating interest referred to in section 16, clause (a);