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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(e) in The Indian Soldiers (Litigation) Act, 1925

(e)[ any reference to a decree or order of a Court shall be deemed to includea reference to a judgment, determination or award of a Court.] [ Inserted by Act 23 of 1970, S.2 (w.e.f. 29.5.1970).]