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

State of Haryana - Subsection

Section 789(1) in Punjab Jail Manual

(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 783(1)) or where no such scales have been fixed as it considers sufficient with reference to the class to which he belongs.