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Code of Civil Procedure, 1908 81.Exemption from arrest and personal appearance.- In a suit instituted against a public officer in respect of any act purporting to be done by him in his official capacity- (a) the defendant shall not be liable to arrest nor his property to attachment otherwise than in execution of a decree, and, (b) where the Court is satisfied that the defendant cannot absent himself from his duty without detriment to the public service, it shall exempt him from appearing in person.    |
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