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 1 [not exceeding five thousand rupees]; (d) order him to furnish security for his appearance and in default commit him to the civil prison.Open in Lexace · Ask the AI about this section
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