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[Cites 0, Cited by 2] [Section 3] [Entire Act]

State of Assam - Subsection

Section 3(6) in The Bengal Public Demands Recovery Act, 1913

(6)"public demand" means any arrear or money mentioned or referred to in Schedule I and includes any amount due to a Bank or financial institution including any interest which may, by law and or under a written agreement be chargeable thereon up to the date on which a certificate is signed under Part II; and