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 84] [Entire Act] Bengal Presidency - Subsection Section 84(ii) in Bengal Public Demands Recovery Act, 1913 (ii)omission to mention correctly in the certificate other particulars including the period for which the demand is due and the reason for the imposition of penalty, or
