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[Cites 0, Cited by 0] [Section 32] [Entire Act]

Bengal Presidency - Subsection

Section 32(3) in Bengal Public Demands Recovery Act, 1913

(3)Where a certificate-debtor has been committed to the civil prison, he may be released therefrom—
(a)by the Collector, on the ground of the existence of any infectious or contagious disease, or
(b)by the Certificate Officer, or the Collector, on the ground of his suffering from any serious illness.