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

State of Jammu-Kashmir - Subsection

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

(a)the necessary wearing -apparel, cooking vessels, beds and bedding of the judgment-debtor, his wife and children, and such personal ornaments, as in accordance with religious usage, cannot be parted with by any woman, such as the gold nose ring of a woman during coverture;