Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 273] [Entire Act] Union of India - Section Section 33 in The Code of Civil Procedure, 1908 33. Judgment and decree .- The Court, after the case has been heard, shall pronounce judgment, and on such judgment a decree shall follow.Interest
