Code of Criminal Procedure 1973

Code of Criminal Procedure 1973 , Section 466

 

466. Defect or error not to make attachment unlawful.

No attachment made under this Code shall be deemed unlawful, nor shall any person making the same be deemed a trespasser, on account of any defect or want or form in the summons, conviction, writ of attachment or other proceedings relating thereto.

 

 

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