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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15(3)(ii) in The M.P. Anusuchit Jati Tatha Anusuchit Jan Jati (Rinisahayata) Adhiniyam, 1967

(ii)in respect of such personal property of the debtor as is exempt from attachment under Section 60 of the Code of Civil Procedure, 1908 (V 1908); and