Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Assam - Subsection

Section 78(5) in The Bengal Public Demands Recovery Act, 1913

(5)Sums disbursed by the certificate holder for the subsistence of the certificate debtor in the civil prison shall be deemed to be costs in the proceedings:Provided that the certificate debtor shall not be detained in the civil prison or arrested on account of any sum so disbursed.Supplemental