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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Tripura - Subsection

Section 30(1) in Tripura Public Demand Recovery Act, 2000

(1)The Certificate Officer may order the release of a certificate debtor who has been arrested in execution of a certificate, upon being satisfied that he has disclosed the whole of his property and has placed it at the disposal of the Certificate Officer and that he has not committed any act of bad faith.