Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 7 in Central Provinces Laws Act, 1875 7. Articles exempt from attachment.- Implements of husbandry and cattle for agricuitural purposes and implements of trade are exam executed from attachment and sale in execution of decrees of the Civil Courts.
