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

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

Union of India - Subsection

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

(l)[ any allowance forming part of the emoluments of any [servant of the Government] [Substituted by Act 9 of 1937, Section 2, for the original clause, see also footnote 1.] or of any servant of a railway company or local authority which the [appropriate Government] [Substituted by A.O. 1937, for " G.G. in C." .] may, by notification in the Official Gazette, declare to be exempt from attachment, and any subsistence grant or allowance made to [any such servant] [ Substituted by Act 5 of 1943, Section 2, for " any such officer or servant" .] while under suspension;]

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Union of India - Subsection

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