Section 18(1)(i) in Bihar and Orissa Public Demands Recovery Act, 1914

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(i)the salary or allowances equal to salary of any such public officer or servant as is referred to in clause (h), while on duty, to the extent of -

(i)the whole of the salary where the salary does not exceed twenty rupees monthly;

(ii)twenty rupees monthly, where the salary exceeds twenty rupees and does not exceed forty rupees monthly; and

(iii)one moiety of the salary in any other case;

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