39. Pecuniary claim of the Government, etc., not affected.
- Nothing contained in sections 37 and 38 shall apply to any pecuniary claim of [the Government] [Substituted for the word 'Government' by the Adaptation Order of 1937 and the word 'Government' was substituted for 'Crown' by the Adaptation Order of 1950.], or any local authority , or to claims for maintenance or for wages or salaries due to servants.
