Code of Civil Procedure, 1908

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Sections	Particulars
Part I	Suits In General
32	Penalty for default.
Description	The Court may compel the attendance of any person to whom a summons has been issued under section 30 and for that purpose may- (a) issue a warrant for his arrest; (b) attach and sell his property; (c) impose a fine upon him not exceeding five hundred rupees; (d) order him to furnish security for his appearance and in default commit him to the civil prison