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[Cites 0, Cited by 2] [Section 135] [Entire Act]

Union of India - Subsection

Section 135(3) in The Code of Civil Procedure, 1908

(3)Nothing in sub-section (2) shall enable a judgment-debtor to claim exemption from arrest under an order for immediate execution or where such judgment-debtor attends to show cause why he should not be committed to prison in execution of a decree.