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[Cites 0, Cited by 0] [Section 44(2)] [Section 44] [Entire Act]

State of West Bengal - Subsection

Section 44(2)(n) in The Bengal Money-Lenders Act, 1940

(n)the form in which notice shall be given by the plaintiff to the defendant under sub-clause (ii) of clause (a) of sub-section (1) of section 34, and by the decree-holder to the judgment-debtor under sub-section (2) of that section;