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[Cites 0, Cited by 3] [Section 55] [Entire Act]

Union of India - Subsection

Section 55(2) in The Code of Civil Procedure, 1908

(2)The State Government may, by notification in the Official Gazette, declare that any person or class of persons whose arrest might be attended with danger or inconvenience to the public shall not be liable to arrest in execution of a decree otherwise than in accordance with such procedure as may be prescribed by the State Government in this behalf.