Code of Civil Procedure, 1908

59.Release on ground of illness.-

(1) At any time after a warrant for the arrest of a judgment-Release debtor has been issued the Court may cancel it on the ground of his of serious illness.

(2) Where a judgment-debtor has been arrested, the Court may release him if, in its opinion, he is not in a fit state of health to be detained in the civil prison.

(3) Where a judgment-debtor has been committed to the civil prison, he may be released there from-

(a) by the State Government, on the ground of the existence of any infectious or contagious disease, or

(b) by the committing Court, or any Court to which that Court is subordinate, on the ground of his suffering from any serious illness.

(4) A judgment-debtor released under this section may be rearrested, but the period of his detention in the civil prison shall not in the aggregate exceed that prescribed by section 58.

ATTACHMENT
{For amendments to s.60, in its application to East Punjab, see the Punjab Relief of Indebtedness Act 1934 (Pun.7 of 1934), s.35, as amended by Pun. Acts 12 of 1940 and 6 of 1942.}

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