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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Assam - Subsection

Section 78(4) in The Bengal Public Demands Recovery Act, 1913

(4)The first payment shall be made to the Certificate Officer for such portion of the current month as remains unexpired before the certificate debtor is committed to the civil prison; and the subsequent payments (if any) shall be made to the officer-in-charge of the civil prison.