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

[Cites 0, Cited by 2] [Section 60(1)] [Section 60] [Entire Act]

Union of India - Subsection

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

(o)any allowance declared by [any Indian law] [Substituted by A.O. 1937, for " any law passed under the Indian Councils Act, 1861 and 1892" .] to be exempt from liability to attachment or sale in execution of a decree; and

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Union of India - Subsection

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