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[Cites 0, Cited by 5] [Section 44A] [Entire Act]

Union of India - Subsection

Section 44A(2) in The Code of Civil Procedure, 1908

(2)Together with the certified copy of the decree shall be filed a certificate from such superior Court stating the extent, if any, to which the decree has been satisfied or adjusted and such certificate shall, for the purposes of proceedings under this section, be conclusive proof of the extent of such satisfaction or adjustment.