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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Assam - Subsection

Section 60(3) in The Bengal Public Demands Recovery Act, 1913

(3)Until transfer of such negotiable instrument or share, the Certificate Officer may, by order, appoint some person to receive any interest or dividend due thereon, and to sign a receipt for the same; and any receipt so signed shall be as valid and effectual for all purposes as if the same had been signed by the party himself.