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[Cites 0, Cited by 0] [Section 22A] [Entire Act]

State of Maharashtra - Subsection

Section 22A(2) in The Maharashtra (Vidarbha Region) Agricultural Debtors Relief Act, 1969

(2)The property or assets which are exempt from attachment in execution of a decree of a civil court under the Code of Civil Procedure, 1908 shall not be taken into account.