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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Tripura - Subsection

Section 28(2) in Tripura Public Demand Recovery Act, 2000

(2)When a Civil Court, Tribunal or other Authority receives an application under Clause (ii) of sub-section (1) it shall subject opt the provisions of the Code of Civil Procedure, 1908, proceed to execute the attached decree and apply the net proceeds for satisfaction of the certificate.