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[Cites 0, Cited by 4] [Section 60(1)] [Section 60] [Entire Act]

Union of India - Subsection

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

(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;