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

[Cites 0, Cited by 0] [Section 60(1)] [Section 60] [Entire Act]

State of Jammu-Kashmir - Subsection

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

(i)the salary or allowances equal to salary of any such public officer or servant as is referred to in clause (h), while on duty, to the extent of

(i)[ salary to the extent of the first one thousand rupees and two-thirds of the remainder in execution of any decree other than a decree for maintenance;] [Substituted by Act VI of 2009, dated 20.3.2009.]

(ia)[ one-third of the salary in execution of any decree for maintenance;] [Inserted by Act VI of 2009, dated 20.3.2009.]

(ii)two hundred rupees monthly, where the salary exceeds [two hundred rupees] [Substituted by Act XI of 1983.] and does not exceed [four hundred rupees] [Substituted by Act XI of 1983.] monthly; and

(iii)one moiety of the salary in any other case:

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State of Jammu-Kashmir - Subsection

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