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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Tripura - Subsection

Section 11(2) in Tripura Public Demand Recovery Act, 2000

(2)When a copy of the final certificate is sent to any such officer he shall cause it be filed in his office and thereupon the provisions of Section 7 shall apply as if such copy was an original certificate:Provided that it shall not be necessary to serve a second notice and copy under Section 6.