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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Uttarakhand - Subsection

Section 48(4) in Uttarakhand Self Reliant Co-Operatives Act, 2003

(4)Every order or decision made under this section, shall be executed by the civil court having jurisdiction, as if such order is a decree of that court, on a certificated issued by the Arbitral Tribunal.