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 105] [Section 2] [Entire Act] Union of India - Subsection Section 2(3) in The Code of Civil Procedure, 1908 (3)"decree-holder" means any person in whose favour a decree has been passed or an order capable of execution has been made;
