Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 12] [Entire Act] State of Gujarat - Subsection Section 12(2) in The Gujarat Execution of Decrees (Temporary Postponement) Act, 1959 (2)The Madhya Pradesh Temporary Postponement of Execution of Decrees Act, 1956 (M.P. Act V of 1956) shall stand revived.
