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[Cites 0, Cited by 0] [Section 22(13)] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(13)(b) in Public Debt Rules, 1946

(b)In a case falling under section 10, a certificate granted by a District Magistrate to the effect that the person specified therein is the guardian of the minor or, as the case maybe, the manager of the estate of the lunatic.]