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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2)(e) in The Government Securities Regulations, 2007

(e)a decree passed by a foreign Court in respect of the Government security claimed, the execution whereof is permissible in accordance with the provisions of section 44-A of the Civil Procedure Code, 1908 (5 of 1908); or