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[Cites 0, Cited by 0] [Section 78] [Entire Act]

Bengal Presidency - Subsection

Section 78(5) in Bengal Public Demands Recovery Act, 1913

(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