Section 39(1)(b) in The Code of Civil Procedure, 1908

[Cites 0, Cited by 8] [Section 39(1)] [Section 39] [Entire Act]

Union of India - Subsection

Section 39(1)(b) in The Code of Civil Procedure, 1908

(b)if such person has not property within the local limits of the jurisdiction of the Court which passed the decree sufficient to satisfy such decree and has property within the local limits of the jurisdiction of such other Court, or

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Union of India - Subsection

Section 39(1)(b) in The Code of Civil Procedure, 1908