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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Bihar - Subsection

Section 41(3) in Bihar and Orissa Public Demands Recovery Act, 1914

(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 infections or contagious disease, or
(b)by the Certificate Officer, or the Collector, on the ground of his suffering from any serious illness.