Section 34(2)(d) in The Goa Civil Courts Act, 1965

[Cites 0, Cited by 0] [Section 34(2)] [Section 34] [Entire Act]

State of Goa - Subsection

Section 34(2)(d) in The Goa Civil Courts Act, 1965

(d)every decree or order made or sentence passed by a Court of Comarca or a Court of Julgado shall be deemed for the purpose of execution to have been made or passed by the corresponding court of Senior Civil Judge or Junior Civil Judge, as the case may be.

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State of Goa - Subsection

Section 34(2)(d) in The Goa Civil Courts Act, 1965