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[Cites 0, Cited by 1] [Section 8] [Entire Act]

State of Punjab - Subsection

Section 8(2) in The Punjab Agricultural Credit Operations and Miscellaneous Provisions (Banks) Act, 1978

(2)Every order passed by the prescribed authority under sub-section (1) shall be deemed to be a decree of a civil Court and shall be executed in the same manner as a decree of such Court.