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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Bengal Presidency - Subsection

Section 16(iii) in Bengal Public Demands Recovery Act, 1913

(iii)no interest shall be charged for the period during which the execution proceedings are stayed under an order passed in an appeal or in revision or by a Court at the instance of the certificate-holder, or any person other than the certificate-debtor,