(a)in clause (a), for the words "fifty rupees, for a period of six months, and,", the words "one thousand rupees, for a period not exceeding three months, and ," shall be substituted;
(b)for clause (b), the following clause shall be substituted, namely:-
"(b) where the decree is for the payment of a sum of money exceeding five hundred rupees, but not exceeding one thousand rupees, for a period not exceeding six weeks:";
(c)in the first proviso, for the words "said period of six months or six weeks, as the case may be,", the words "said period of detention" shall be substituted:
(ii)after sub-section (1), the following sub-section shall be inserted, namely:-
"(1A) For the removal of doubts, it is hereby declared that no order for detention of the judgment-debtor in civil prison in execution of a decree for the payment of money shall be made, where the total amount of the decree does not exceed five hundred rupees.".
