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[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

State of Tripura - Subsection

Section 29(2)(ii) in Tripura Public Demand Recovery Act, 2000

(ii)where an appearance is not made in obedience to a notice issued and served under sub-section (1), the Certificate Officer may issue a warrant of arrest against the certificate debtor.