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[Cites 0, Cited by 7] [Entire Act]

State of West Bengal - Section

Section 37 in The Bengal Money-Lenders Act, 1940

37. Prohibition of execution of decrees by arrest and detention in prison. -

Notwithstanding anything contained in any law for the time being in force, no Court shall order execution of a decree passed in any suit to which this Act applies by arrest and detention in prison of the judgment-debtor.