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[Cites 0, Cited by 0] [Section 703] [Entire Act]

State of Punjab - Subsection

Section 703(1) in Punjab Jail Manual, 1996

(1)Where a judgment-debtor is committed to a civil prison in execution of a decree, the court shall fix for his subsistence such monthly allowance as he may be entitled to according to the scales fixed under para 697( 1) or where no such scales have been fixed, as it considers sufficient with reference to the class to which he belongs. [Rule 38 of CPC]