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[Cites 0, Cited by 276] [Entire Act]

Union of India - Section

Section 32 in The Code of Civil Procedure, 1908

32. Penalty for default .-

The Court may compel the attendance of any person to whom a summons has been issued under section 30 and for that purpose may-
(a)issue a warrant for his arrest;
(b)attach and sell his property;
(c)impose a fine upon him [not exceeding five thousand rupees];
(d)order him to furnish security for his appearance and in default commit him to the civil prison.
Judgment and decree