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[Cites 0, Cited by 0] [Section 43A(2)] [Section 43A] [Entire Act]

Union of India - Subsection

Section 43A(2)(a) in The Code of Civil Procedure, 1908

(a)the custodian shall be liable to pay compensation to the decree-holder, judgment-debtor or any other person who is found to be entitled to the restoration thereof, for any loss or damage cause by his default; and