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[Cites 0, Cited by 0] [Section 42(4)] [Section 42] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 42(4)(b) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)

(b)in the case of decree passed against a firm, power to grant leave to execute such decree against any person, other than such a person as is referred to in clause (b), or clause (c) of sub-rule (1) of rule 50 of Order XXI].