1 [45. Execution of decrees outside India. -- So much of the foregoing sections of this Part as empowers a Court to send a decree for execution to another Court shall be construed as empowering a Court in any State to send a decree for execution to any Court established 2 *** by the authority of the Central Government 3 [outside India] to which the State Government has by notification in the Official Gazette declared this section to apply.]Open in Lexace · Ask the AI about this section
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