Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act] State of Bihar - Subsection Section 18(1)(o) in Bihar and Orissa Public Demands Recovery Act, 1914 (o)any allowance declared by any Indian law in force in the State, to be exempt from liability to attachment or sale in execution of a decree;