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 53] [Entire Act] State of Bihar - Subsection Section 53(2) in Bihar and Orissa Public Demand Recovery Rules (2)Where appearance is not made in obedience to the notice the Certificate Officer may issue a warrant for the arrest of the certificate-debtor.
