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[Cites 0, Cited by 0] [Section 18B] [Entire Act]

Bengal Presidency - Subsection

Section 18B(3) in Bengal Public Demands Recovery Act, 1913

(3)Such application shall be made on affidavit verifying the facts alleged and stating that in the belief of the deponent the garnishee is indebted to the certificate-debtor.This sub-rule shall not apply when the Central Government or the State Government is the certificate-holder.