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[Cites 0, Cited by 0] [Section 132] [Entire Act]

State of West Bengal - Subsection

Section 132(b) in The West Bengal Co-Operative Societies Act, 1983

(b)if the salary or wages of the member of the co-operative society or of his surety does not exceed one hundred and fifty rupees, by attachment of such salary or wages to the extent of the instalment in default or six paise in every rupee of such salary or wages, whichever is less.