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[Cites 0, Cited by 0] [Section 83B] [Entire Act]

Bengal Presidency - Subsection

Section 83B(2) in Bengal Public Demands Recovery Act, 1913

(2)When a certificate is so amended, the Certificate Officer shall cause a notice and a copy of the amended certificate to be served, in accordance with the provisions of section 7, on the new certificate-debtor and, if the Certificate Officer thinks fit, on the other certificate-debtors.