Section 43(3)(a) in Bihar and Orissa Public Demands Recovery Act, 1914

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State of Bihar - Subsection

Section 43(3)(a) in Bihar and Orissa Public Demands Recovery Act, 1914

(a)in any case, if the certificate-debtor has omitted to file, in accordance with Section 9 a petition denying liability, or to state in his petition denying liability the ground upon which he claims to have the certificate cancelled or modified, and cannot satisfy the Court that there was good reason for the omission, or

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State of Bihar - Subsection

Section 43(3)(a) in Bihar and Orissa Public Demands Recovery Act, 1914