1 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 2 *** at the instance of a creditor, for any demand against the pensioner, or in satisfaction of a decree or order of any such Court. 3 This section applies 2 *** also to pensions granted or continued 4 , after the separation of Burma fromIndia, by the Government of Burma.]Open in Lexace · Ask the AI about this section
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