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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Madhya Bharat - Subsection

Section 35(l) in The Madhya Bharat Small Cause Courts Act, Samvat, 2006

(l)for improper arrest under the Chapter of the Code of Civil Procedure in force for the time being corresponding to Chapter XXXIV of the Indian Code of Civil Procedure or in respect of the issue of an injunction wrongfully obtained under its Chapter corresponding to Chapter XXXV of the Indian Code; or