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

State of West Bengal - Subsection

Section 4(2) in The West Bengal Electrical Undertakings (Recovery Of Dues) Act, 2000

(2)The suit referred to in sub-section (1) may be instituted at any time within six months from the date of deposit of the amount of the dues under that sub-section. Subject to the result of the suit as aforesaid, the notice of demand shall be conclusive proof of the dues stated therein.