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[Cites 0, Cited by 82] [Section 47] [Entire Act]

Union of India - Subsection

Section 47(1) in The Code of Civil Procedure, 1908

(1)All questions arising between the parties to the suit in which the decree was passed, or their representatives, and relating to the execution, discharge or satisfaction of the decree, shall be determined by the Court executing the decree and not by a separate suit.[* * *]