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[Cites 0, Cited by 0] [Section 33E(1)] [Section 33E] [Entire Act]

Union of India - Subsection

Section 33E(1)(b) in Rubber Rules, 1955

(b)where petty amounts up to fifty rupees cannot be certified as irrecoverable under clause (a), a certificate of recovery shall be issued by the Board to the revenue authorities of the State concerned and the recovery may be written off by the Board if the amounts are not recovered by the revenue authorities within a reasonable time.