Section 3(2)(a) in The Gujarat Execution of Decrees (Temporary Postponement) Act, 1959

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State of Gujarat - Subsection

Section 3(2)(a) in The Gujarat Execution of Decrees (Temporary Postponement) Act, 1959

(a)no application for execution of any decree referred to in that sub-section or for making final any preliminary decree for foreclosure referred to in that sub-section, shall be entertained by any Civil Court in that area so long as this Part remains in force in that area

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State of Gujarat - Subsection

Section 3(2)(a) in The Gujarat Execution of Decrees (Temporary Postponement) Act, 1959