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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Gujarat - Subsection

Section 11(3) in The Gujarat Agricultural Credit (Provision of Facilities) Act, 1979

(3)Every order passed by the authorised officer under sub-section (1) shall be deemed to be a decree of a Civil Court of competent jurisdiction and shall be executed in the same manner as a decree of such Court.