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[Cites 0, Cited by 8] [Entire Act]

State of Tripura - Section

Section 10 in Tripura Public Demand Recovery Act, 2000

10. Who may execute certificate.

- A final certificate may be executed by -
(a)the Certificate Officer in whose office the original certificate is filed; or
(b)the Certificate Officer to whom, a copy of the certificate is sent for execution under sub-section (1) of Section 11.