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State of Bihar - Section

Section 7 in Bihar and Orissa Public Demands Recovery Act, 1914

7. Service of notice and copy of certificate on certificate debator.

- When a certificate has been filled in the office of a certificate officer under section 4 or section 6, he shall cause to be served upon the certificate-debator , in the prescribed manner, a notice in the prescribed manner, a notice in the prescribed form and a copy of the certificate.