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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Jharkhand - Subsection

Section 19(c) in The Chota Nagpur Encumbered Estates Act, 1876

(c)the procedure to be followed in determining under Section 8 the debts and liabilities due to creditors and other persons and in performing the other duties imposed on any office by this Act;