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 88] [Entire Act] Union of India - Subsection Section 88(1) in Bharatiya Nagarik Suraksha Sanhita, 2023 (1)If the proclaimed person appears within the time specified in the proclamation, the Court shall make an order releasing the property from the attachment.
