Section 538 in The Code of Criminal Procedure, 1989 (1933 A. D.)
538. Attachment not illegal, person making same not trespasser for defect or want of form in proceedings.
- No attachment made under this Code shall be deemed unlawful, nor shall any person making the same be deemed a trespasser, on account of any defect or want of form in the summons conviction, writ of attachment or other proceedings relating thereto.[Chapter XLV-A [Chapter XLV-A inserted by Act XXXVII of 1978, Section 74.] Limitation for Taking Cognizance of Certain Offences
