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 35] [Entire Act] State of Punjab - Subsection Section 35(6) in The Punjab Relief of Indebtedness Act, 1934 (6)No order for attachment shall be made unless the court is satisfied that the property sought to be attached is not exempt from attachment or sale.
