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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Madhya Pradesh - Subsection

Section 56(4) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(4)Every order or decision made under this section, shall be executed by the Civil Court having jurisdiction, as if such order is a decree of that Court, on a certificate issued by the Arbitration Council.