Section 34(3)(b) in Bengal Public Demands Recovery Act, 1913

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Bengal Presidency - Subsection

Section 34(3)(b) in Bengal Public Demands Recovery Act, 1913

(b)in the case of a certificate for a demand mentioned in Article 1 or Article 2 of Schedule I, if the certificate-debtor has not paid the amount due under the certificate to the Certificate Officer

(i)within thirty days from the service of the notice required by section 7, or

(ii)if he has filed, in accordance with section 9, a petition denying liabilitythen within thirty days from the date of the determination of the petition, or

(iii)if he has appealed in accordance with section 51 then within thirty days from the decision of the appeal:

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Bengal Presidency - Subsection

Section 34(3)(b) in Bengal Public Demands Recovery Act, 1913