Section 60(1A) in The Code of Civil Procedure, 1908
(1A)[Notwithstanding anything contained in any other law for the time being in force, an agreement by which a person agrees to waive the benefit of any exemption under this section shall be void.] [Inserted by the Code of Civil Procedure (Amendment) Act, 1976, Section 23 (w.e.f. 1.2.1977).]
