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[Cites 0, Cited by 3] [Section 56] [Entire Act]

Bengal Presidency - Subsection

Section 56(2) in Bengal Public Demands Recovery Act, 1913

(2)Except as declared in sub-section (1), the provisions of the Limitation Act, 1963, shall apply to all proceedings under this Act as if a certificate filed hereunder were a decree of a Civil Court.