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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Gujarat - Subsection

Section 6(b) in Gujarat Rural Debtors (Temporary Relief) Act, 1976

(b)an application in a civil court for execution of any decree referred to in clause (c) of sub-section (1) of section 3 or an application in a civil court for making final any preliminary decree referred to in clause (d) of that sub-section,