(3)The following items shall be exempted from the provisions of sub-section (1) and (2), namely:-(a)refund of moneys belonging to contractors or other persons held in deposit, and of moneys collected by, or credited to, the Board by mistake;(b)payments due under a decree or order of a Court;(c)sums payable under a compromise of any suit or other legal proceedings or claim effected under this Act;(d)sums payable under this Act by way of compensations; and(e)payments required to meet any emergency.
