Section 86(3) in The Code of Civil Procedure, 1908
(3)[ Except with the consent of the Central Government, certified in writing by a Secretary to that Government, no decree shall be executed against the property of any foreign State.] [Substituted by the Code of Civil Procedure (Amendment) Act, 1976, Section 29, for sub-Section (3) (w.e.f. 1.2.1977).]
