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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Assam - Subsection

Section 32(4) in The Bengal Public Demands Recovery Act, 1913

(4)A certificate debtor released under this section may be re-arrested, but the period of his detention in the civil prison shall not in the aggregate exceed that authorised by Section 31, sub-section (1).Prohibition of arrest or detention of women, minors and persons of unsound mind