Section 27(h) in Gujarat Rural Debtors' Relief Act, 1976

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State of Gujarat - Subsection

Section 27(h) in Gujarat Rural Debtors' Relief Act, 1976

(h)any sum due from a debtor-

(i)by way of price for goods, essential for the maintenance of the debtor and his wife, children and any other dependent residing with him, and

(ii)by way of charges for supply of electricity, water or such other essential services;