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[Cites 0, Cited by 0] [Section 96(3)] [Section 96] [Entire Act]

State of Karnataka - Subsection

Section 96(3)(d) in The Karnataka Education Act, 1983

(d)shall for the purpose of executing its own orders have the same powers as are vested in a court executing a decree of a civil court under the Code of Civil Procedure, 1908 (Central Act 5 of 1908) as if such orders were decrees of a civil court.