Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] State of Gujarat - Subsection Section 8(a) in The Gujarat Execution of Decrees (Temporary Postponement) Act, 1959 (a)prevent any decree-holder from accepting any payment under a decree or making any adjustment thereof voluntarily made by the judgement-debtor;
