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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Gujarat - Subsection

Section 9(2) in The Gujarat Execution of Decrees (Temporary Postponement) Act, 1959

(2)Every stay order or other order passed by the Court under sub-section (1) shall relate back to the date of the application filed by the judgement-debtor, the defendant or the person, as the case may be, and shall cease to operate when this Part ceases to apply to the area.