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[Cites 0, Cited by 1] [Section 13] [Entire Act]

State of Assam - Subsection

Section 13(3) in The Assam Debt Conciliation Act, 1936

(3)Where the Deputy Commissioner fails to recover under provisions of sub-section (1) any part of such amount, he shall certify that it is irrecoverable and thereupon the agreement shall cease to subsist.