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[Cites 0, Cited by 20] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(6) in Bihar and Orissa Public Demands Recovery Act, 1914

(6)"Public Demand" means any arrear or money mentioned or referred to in Schedule I, and includes any interest which may by law, be chargeable thereon upto the date on which a certificate is signed under Part II; and