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[Cites 0, Cited by 1] [Section 8A] [Entire Act]

State of Haryana - Subsection

Section 8A(2) in Haryana Agricultural Credit Operations and Miscellaneous Provisions (Banks) Act, 1973

(2)The certificate referred to in sub-section (1) may be forwarded to the Collector within a period of three years from the date when the amount specified in the certificate fell due.