75. Orders for payment of money passed by Registrar of Copyrights and 1 [Appellate Board] to be executable as a decree.-- Every order made by the Registrar of Copyrights or the 1 [Appellate Board] under this Act for the payment of any money or by the High Court in any appeal against any such order of the 1 [Appellate Board] shall, on a certificate issued by the Registrar of Copyrights, the 1 [Appellate Board] or the Registrar of the High Court, as the case may be, be deemed to be a decree of a civil court and shall be executable in the same manner as a decree of such court.Open in Lexace · Ask the AI about this section
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