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[Cites 0, Cited by 5] [Section 82] [Entire Act]

Union of India - Subsection

Section 82(2) in The Code of Civil Procedure, 1908

(2)Execution shall not be issued on any such decree unless it remains unsatisfied for the period of three months computed from the date of [such decree] [Substituted by the Code of Civil Procedure (Amendment) Act, 1976, Section 28, for " such report" (w.e.f. 1.2.1977).].