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 81] [Entire Act] State of Jammu-Kashmir - Subsection Section 81(a) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.) (a)the defendant shall not be liable to arrest nor his property to attachment otherwise than in execution of a decree, and
