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[Cites 0, Cited by 1] [Section 11(2)] [Section 11] [Entire Act]

State of Haryana - Subsection

Section 11(2)(a) in The Punjab Debtors' Protection Act, 1936

(a)to preclude the Court from ordering the execution of a decree upon an application presented after the expiration of the said term of six years, where the judgment-debtor has, by fraud or force, prevented the execution of the decree at some time within six years immediately before the date of the application; or