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 20] [Section 39] [Entire Act] Union of India - Subsection Section 39(2) in The Code of Civil Procedure, 1908 (2)The Court which passed a decree may of its own motion send it for execution to any subordinate Court of competent jurisdiction.
