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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Assam - Subsection

Section 23(1)(b) in The Bengal Public Demands Recovery Act, 1913

(b)an application made by a certificate debtor under this section shall be disallowed unless the applicant either deposits the amount recoverable from him in execution of the certificate or satisfies the Certificate Officer that he is not liable to pay such amount.