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[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

State of Tripura - Subsection

Section 29(2)(i) in Tripura Public Demand Recovery Act, 2000

(i)a warrant for the arrest against the certificate debtor may be issued by the Certificate Officer if the Certificate Officer is satisfied, by affidavit or otherwise, that with the object of delaying the execution of the certificate the certificate debtor is likely to abscond or leave the local limits of the jurisdiction of the Certificate Officer;