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[Cites 0, Cited by 0] [Section 19(6)] [Section 19] [Entire Act]

Greater Bengaluru City Corporation -

Section 19(6)(d) in The Bangalore City Civil Court Act, 1979

(d)A review petition or an application for execution under clause (c) shall be filed before the expiry of the period prescribed for filing review or application for execution, as the case may be, against the decrees and orders passed prior to the appointed date;