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[Cites 0, Cited by 0] [Section 172(2)] [Section 172] [Entire Act]

State of Uttar Pradesh - Subsection

Section 172(2)(a) in U.P. Revenue Code, 2006

(a)the necessary wearing apparel, cooking, vessels, beds and bedding of the defaulter, his wife and children and such personal ornaments as, in accordance with the religious usage, cannot be parted with by any woman;