Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 155] [Entire Act] State of Uttar Pradesh - Subsection Section 155(8) in The General Rules (Civil), 1957 (8)In mortgage cases, the order absolute after decree and under Order XXXIV of the Code in cases decided ex parte.
