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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Bihar - Subsection

Section 54(5) in Bihar and Orissa Public Demand Recovery Rules

(5)Sums disbursed by the certificate-holder for the subsistence of the certificate-debtor in the Civil Prison shall be deemed to be costs in the proceeding:Provided that the certificate-debtor shall not be detained in the Civil Prison or arrested on account of any sum so disbursed.Supplemental