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 154] [Section 2] [Entire Act] Union of India - Subsection Section 2(14) in The Code of Civil Procedure, 1908 (14)"order" means the formal expression of any decision of a Civil Court which is not a decree;
