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[Cites 0, Cited by 7] [Entire Act]

State of Tripura - Section

Section 6 in Tripura Public Demand Recovery Act, 2000

6. Service of notice and copy of certificate to Certificate debtor.

- When a certificate has been filed in the office of a Certificate Officer he shall cause to be served upon the certificate debtor a notice in such Form as may be prescribed and a copy of the certificate.