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State of Tripura - Section

Section 5 in Tripura Public Demand Recovery Act, 2000

5. Filing of certificate on requisition.

- On receipt of any such requisition, the Certificate Officer, if satisfied that the demand is recoverable, any sign a certificate in such Form as may be prescribed stating that the demand is due from the defaulter (who shall be known the certificate debtor) and shall cause the certificate to be filed in his office.