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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Maharashtra - Subsection

Section 13(3) in Maharashtra Court-fees Act.

(3)No decree for mesne profits passed in any such suit by the Court shall be executed, until a certificate to the effect that such difference is paid or recovered, signed by the Court which passed the decree or by the Collector who recovered the amount, is produced along with the application for such execution.Explanation- For the purpose of this section, "plaintiff includes any party to a suit to whom any profits or amount are or is found to be due.