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] [Entire Act] State of Jammu-Kashmir - Section Section 38 in The Code of Civil Procedure, Svt. 1977 (1920 A.D.) 38. Court by which decree may be executed. - A decree may be executed either by the Court which passed it, or by the Court to which it is sent for execution.
