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State of Assam - Section

Section 22 in Civil Suit Rules (Assam)

22. Arrest or attachment before judgement.

- When a suit is instituted by Government, the District Officer shall cause an enquiry to be made as to whether there are grounds for proceedings against the defendant under Rule 1 or Rule 5 of Order XVIII, Civil Procedure Code, and, if necessary, shall direct the Government pleader to take action under either of these sections.