Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 83B] [Entire Act] Bengal Presidency - Subsection Section 83B(3) in Bengal Public Demands Recovery Act, 1913 (3)The certificate proceedings as against the new certificate-debtor shall be deemed to have begun only on the service of such notice and certificate on him.
