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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Karnataka - Subsection

Section 17(2) in The High Court of Karnataka Rules, 1959

(2)If costs awarded are not paid, the party entitled to receive the same may apply to the Court whereupon the Court, may transmit the order in the Writ Petition to any subordinate Court for execution, and such subordinate Court shall proceed to execute the same in the manner prescribed for execution of decrees of that Court.