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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Tripura - Subsection

Section 36(1) in Tripura Public Demand Recovery Act, 2000

(1)Nothing in this Act shall debar the recovery of dues in respect of financial assistance given to an agriculturist or the security of a charge or mortgage created by the agriculturist on any land or interest therein in favour of a Corporation, bank or other institution where such dues are recoverable under the provisions of any other law for the time being in force.