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[Cites 0, Cited by 14] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(b) in The Code of Civil Procedure, 1908

(b)where the Court of first instance has ceased to exist or to have jurisdiction to execute it, the Court which, if the suit wherein the decree was passed was instituted at the time of making the application for the execution of the decree, would have jurisdiction to try such suit.