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[Cites 0, Cited by 0] [Section 143] [Entire Act]

State of West Bengal - Subsection

Section 143(b) in West Bengal Co-operative Societies Act, 2006

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