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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

State of Tripura - Subsection

Section 29(1)(a) in Tripura Public Demand Recovery Act, 2000

(a)if the Certificate Officer after considering the cause shown by the certificate debtor, or if no cause is shown within the specified period, if satisfied that the certificate debtor with the object of obstructing or delaying execution of the certificate has, after the filing of the certificate in the office of the Certificate Officer, dishonestly transferred cancelled or removed any of his property or any part thereof; or