Section 37(35)(k) in The Provincial Small Cause Courts Act, 1887

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Union of India - Subsection

Section 37(35)(k) in The Provincial Small Cause Courts Act, 1887

(k)for improper arrest under [Chapter XXXIV] [Now see the Code of Civil Procedure, 1908 (5 of 1908), Sch.I, Order 38 and 39, respectively, and Section 95.] of the Code of Civil Procedure, 1882 (14 of 1882) or in respect of the issue of an injunction wrongfully obtained under [Chapter XXXIV] [Now see the Code of Civil Procedure, 1908 (5 of 1908), Sch.I, Order 38 and 39, respectively, and Section 95.] of that Code; or

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Union of India - Subsection

Section 37(35)(k) in The Provincial Small Cause Courts Act, 1887