INDIAN CIVIL SERVICE (BENGAL) LOANS PROHIBITION REGULATION, 1823


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Section
 Section Title
  1 Preamble. View Judgements
  2 Civil Servants prohibited from borrowing money from officers under their authority, etc.; and from other persons officially accountable to them. View Judgements
  3 Certain officers prohibited from incurring debt to zamindars and others residing, or having property, within their districts. View Judgements
  4 Penalty for lending money to Civil Servants. View Judgements
  5 Report by officers in debt. View Judgements
  6 Penalty for officers receiving new appointments, if indebted to individuals contrary to above rules omitting to report. View Judgements
  7 Penalty on Natives knowingly taking office in contravention of above rules. View Judgements
  8 Suits for recovery of penalties. View Judgements
  1 Preamble. View Judgements
  2 Civil Servants prohibited from borrowing money from officers under their authority, etc.; and from other persons officially accountable to them. View Judgements
  3 Certain officers prohibited from incurring debt to zamindars and others residing, or having property, within their districts. View Judgements
  4 Penalty for lending money to Civil Servants. View Judgements
  5 Report by officers in debt. View Judgements
  6 Penalty for officers receiving new appointments, if indebted to individuals contrary to above rules omitting to report. View Judgements
  7 Penalty on Natives knowingly taking office in contravention of above rules. View Judgements
  8 Suits for recovery of penalties. View Judgements



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