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[Cites 0, Cited by 0] [Section 43(1)] [Section 43] [Entire Act]

State of Karnataka - Subsection

Section 43(1)(a) in The Karnataka Souharda Sahakari Act, 1997

(a)on a certificate signed by the Registrar or any person authorised by him in this behalf be deemed to be a decree of a Civil Court and shall be executed in the same manner as a decree of such court; or