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 9] [Section 60(1)] [Section 60] [Entire Act]

Union of India - Subsection

Section 60(1)(h) in The Code of Civil Procedure, 1908

(h)[ the wages of labourers and domestic servants, whether payable in money or in kind;] [Substituted by Act 9 of 1937, Section 2, for the former Clauses (h) and (i). The Amendments made by that Section have no effect in respect of any proceedings arising out of a suit instituted before 1st June, 1937; see ibid, Section 3.] [* * *] [The words " and salary, to the extent of the first hundred rupees and one-half the remainder of such salary" omitted by Act 5 of 1943, Section 2.]