Section 43A(2)(b) in The Code of Civil Procedure, 1908

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Section 43A(2)(b) in The Code of Civil Procedure, 1908

(b)such liability may be enforced-

(i)at the instance of the decree-holder, as if the custodian were a surety under section 145;

(ii)at the instance of the judgment-debtor or such other person, on an application in execution; and