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[Cites 0, Cited by 9] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(1) in The Family Courts Act, 1984

(1)A decree or an order, other than an order under Chapter IX of the Code of Criminal Procedure, 1973 (2 of 1974), passed by a Family Court shall have the same force and effect as a decree or order of a civil court and shall be executed in the same manner as is prescribed by the Code of Civil Procedure, 1908 (5 of 1908) for the execution of decrees and orders.