Section 60(1) in Presidency-towns Insolvency Act, 1909
(1)Where an insolvent is an officer of [the Indian Army or Navy] [The words 'Royal Indian Navy' were substituted by Government of India Order 1937. Again Substituted by Adaption of Laws Order, 1950], or an officer or clerk or otherwise employed or engaged in the civil service of the [Government] [Substituted for the word 'crown' by para 4(1) of adoption of laws Order, 1950], the official assignee shall receive for distribution amongst the creditors so much of the insolvent' s pay or salary liable to attachment in execution of a decree as the Court may direct.
