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[Cites 0, Cited by 95] [Section 39] [Entire Act]

Union of India - Subsection

Section 39(4) in The Code of Civil Procedure, 1908

(4)[ Nothing in this section shall be deemed to authorise the Court which passed a decree to execute such decree against any person or property outside the local limits of its jurisdiction.] [Inserted by the Code of Civil Procedure (Amendment) Act, 1976, Section 2 (w.e.f. 1.7.2002). ]