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Citedby 4 docs
Shiromani Sugar Mills Ltd. vs Debi Prasad on 20 February, 1950
Buldeo Das Lohita vs Balmukund Brijmohan on 24 June, 1929
Baldeo Das Lohia vs Balmukund Brijmohan on 24 June, 1929
Municipal Council vs Kumbakonam Bank Ltd. By Managing ... on 16 February, 1944

[Complete Act]
Central Government Act
Section 93 in The Presidency Small Cause Courts Act, 1882
93. Certain persons exempt from arrest by Court. The President 1[ the Governors of 2[ Madras] 3[ Bombay and 4[ West Bengal]], 5[ and the Chief Justices and Judges of the High Courts 6[ shall not be liable to arrest by order of the Small Cause Court.