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[Cites 0, Cited by 10] [Section 104(1)] [Section 104] [Entire Act]

Union of India - Subsection

Section 104(1)(h) in The Code of Civil Procedure, 1908

(h)an order under any of the provisions of this Code imposing a fine or directing the arrest or detention in the civil prison of any person except where such arrest or detention is in execution of a decree;