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Code of Civil Procedure, 1908 118.Execution of decree before ascertainment of costs .- Where any such High Court considers it necessary that a decree passed in the exercise of its original civil jurisdiction should he be executed before the amount of the costs: incurred in the suit can ask be ascertained by taxation, the Court may order that the decree shall be executed forthwith, except as to so much thereof as relates to the costs; and, as to so much thereof as relates to the costs, that the decree may be executed as soon as the amount of the costs shall be ascertained by taxation.    |
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