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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 86(3) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)

(3)No such Prince, Chief, ambassador or envoy shall be arrested under this Code, and, except with the consent of [the Government] [Substituted by Act No. X of Svt. 2010.], certified as aforesaid, no decree shall be executed against the property of any such Prince, Chief, ambassador or envoy.