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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Assam - Subsection

Section 35(2) in The Bengal Public Demands Recovery Act, 1913

(2)No certificate duly filed under this Act shall be modified by a Civil Court, except on one of the following grounds, namely :
(i)that a portion of the alleged debts was not due; or
(ii)that the certificate debtor has not received credit for any person which he has paid.