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[Cites 0, Cited by 0] [Section 162] [Entire Act]

State of West Bengal - Subsection

Section 162(a) in West Bengal Municipal Corporation Act, 2006

(a)the following property shall not distrained:-
(i)the necessary wearing apparel and bedding of the defaulter, his wife and children, and their cooking and eating utensils.
(ii)tools of artisans, and
(iii)books of accounts;