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[Cites 0, Cited by 0] [Section 789] [Entire Act]

State of Haryana - Subsection

Section 789(3) in Punjab Jail Manual

(3)The first payment shall be made to the proper officer of the court for such portion of the current month as remains unexpired before the judgment- debtor is committed to civil prison and the subsequent payment (if any) shall be made to the officer in charge of the civil prison.