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Pension’s Act, 1871 11. Exemption of pension from attachment No pension granted or continued by Government on political considerations, or on account of past services or present infirmities or as a compassionate allowance, and no money due or to become due on account of any such pension or allowance, shall be liable to seizure, attachment or sequestration by process of any Court 14[***] at the instance of a creditor, for any demand against the pensioner, or in satisfaction of a decree or order of any such Court. 15[This section applies 14[***] also to pension granted or continued, after the separation of Burma from India16, by the Government of Burma.]    |
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