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[Cites 0, Cited by 2] [Entire Act]

State of Punjab - Section

Section 34 in The Punjab Relief of Indebtedness Act, 1934

34. [ Immunity from arrest. [Substituted for the old sub-section (1) by Punjab Act 12 of 1940, section 15.]

- No debtor as defined in section 7 of this Act shall be arrested or imprisoned in execution of a decree for money, whether passed before or after the commencement of this Act.]