Section 43(2)(b) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)

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State of Jammu-Kashmir - Subsection

Section 43(2)(b) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)

(b)such liability may be enforced-

(i)at the instance of the decree-holder, as if the Custodian were a surety under section 145;

(ii)at the instance of the judgment-debtor or such other person, on an application in execution; and