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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Bihar - Subsection

Section 53(1) in Bihar and Orissa Public Demand Recovery Rules

(1)The Certificate Officer may, before issuing a warrant for the arrest of the Certificate-debtor, issue a notice calling upon him to appear before the Certificate-Officer, on a day to be specified in the notice, and show cause why he should not be committed to the Civil Prison.