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[Cites 0, Cited by 17] [Entire Act]

Union of India - Section

Section 11A in The Code of Civil Procedure, 1908

11A. . [Application for arrest to state grounds.-

Where an application is made for the arrest and detention in prison of the judgment-debtor, it shall state, or be accompanied by an affidavit stating, the grounds on which arrest is applied for.][Inserted by the Code of Civil Procedure (Amendment) Act, 1976, Section 72 (w.e.f. 1.2.1977).]