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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of West Bengal - Subsection

Section 25(2) in The West Bengal Court-Fees Act, 1970

(2)But when, by reason of any legal proceeding, the debts due from the deceased have not been recovered and made available, and in consequence thereof the executor or administrator is prevented from claiming the return of such difference within the said term of three years, the said Authority may allow such further time for making the claim as may appear to be reasonable under the circumstances.