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[Cites 0, Cited by 0] [Section 48(2)] [Section 48] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 48(2)(a) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)

(a)to preclude the Court from ordering the execution of a decree upon an application presented after the expiration of the said term of twelve years, where the judgment-debtor has, by fraud or force, prevented the execution of the decree at some time within twelve years immediately before the date of the application;