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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(e) in Rules Under the Court-Fees Act, 1870

(e)When a Court has ordered execution of a decree under Order XXI, Rule 17 (4), it is provided under Rule 24 of Order XXI that the Court shall issue its process in execution. It is, therefore, incorrect to compel the decree-holder to file a separate stamped application for issue of process.