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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(5) in The National Commission For Minority Educational Institutions Act, 2004

(5)An order made by the Commission under sub-section (4) shall be executable by the Commission as a decree of a civil Court and the provisions of the Code of Civil Procedure, 1908 (5 of 1908), so far as may be, shall apply as they apply in respect of a decree of a civil Court.