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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Telangana - Subsection

Section 15(4) in Telangana Micro Finance Institutions (Regulation of Money Lending) Act, 2011

(4)The decree of the Fast-Track Courts shall be liable to be executed in accordance with the procedure under the Code of Civil Procedure, 1908 (Central Act 5 of 1908).