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[Cites 0, Cited by 4] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(5) in Rajasthan Public Demands Recovery Act, 1952

(5)"public, demand" means any arrear of money mentioned or referred to in the Schedule to this Act and includes any interest which may by law be chargeable thereon upto the date of the signing of a certificate in respect thereof under section 4.