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 82(3)] [Section 82] [Entire Act] Union of India - Subsection Section 82(3)(b) in The Code of Civil Procedure, 1908 (b)is capable of being executed under the provisions of this Code or of any other law for the time being in force as if it were a decree.]]