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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Bihar - Subsection

Section 32(1)(b) in Bihar and Orissa Public Demands Recovery Act, 1914

(b)there shall, in the next place, be paid to the certificate-holder the amount due to him under the certificate in execution of which the assets were realised;