Report No. 18
16. Enforcement of decrees and orders.-
All decrees and orders made by the court in any proceeding under this Act shall be enforced in the like manner as the decrees and orders of the court made in the exercise of its original civil jurisdiction for the time being are enforced.
(Cf sections 55, Divorce Act; section 28, H.M.A.; section 39, S.M.A.)
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