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[Cites 0, Cited by 1] [Section 72] [Entire Act]

Union of India - Subsection

Section 72(2) in The Code of Civil Procedure, 1908

(2)Where decree-holder purchases, amount of decree may be taken as payment-Where a decree-holder purchases with such permission, the purchase-money and the amount due on the decree may, subject to the provisions of section 73, be set off against one another, and the Court executing the decree small enter up satisfaction of the decree in whole or in part accordingly.