Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Assam - Subsection

Section 32(3) in The Bengal Public Demands Recovery Act, 1913

(3)Where a certificate debtor has been committed to the civil prison, he may be released therefrom-
(a)by the Collector, on the ground of the existence of any infectious or contagious disease, or
(b)by the Certificate Officer, or the Collector on the ground of his suffering from any serious illness.