Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 60(1)] [Section 60] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 60(1)(b) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)

(b)tools of artizans, and, where the judgment-debtor is an agriculturist, his implements of husbandry and such cattle and seed-grains as may, in the opinion of the Court, be necessary to enable him to earn his livelihood as such, and such portion of agricultural produce or of any class of agricultural produce as may have been declared to be free liability under the provisions of the next following section: