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[Cites 0, Cited by 61] [Section 60(1)] [Section 60] [Entire Act]

Union of India - Subsection

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

(i)[ salary to the extent of [the first [ [one thousand rupees] [Substituted by Act 5 of 1943, Section 2, for the former clause and proviso.] and two-thirds of the remainder][in execution of any decree other than a decree for maintenance:] [Inserted by Act 66 of 1956, Section 6.]