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[Cites 0, Cited by 0] [Section 59] [Entire Act]

Bengal Presidency - Subsection

Section 59(2) in Bengal Public Demands Recovery Act, 1913

(2)The State Government may, by notification in the Official Gazette, empower Certificate Officers to authorize ministerial officers, by written order, to sign on behalf of Certificate Officers any classes of original notices, summonses or proclamations issued by Certificate Officers under this Act which are specified in such notification.