Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Gujarat - Subsection Section 4(2) in Gujarat Rural Debtors (Temporary Relief) Act, 1976 (2)During the specified period, no debtor shall in any case be liable to arrest or detention in a civil prison in execution of any such decree as is referred to in sub-section (1).
