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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 55(g) in The Specific Relief Act, 1977 (1920 A.D.)

(g)In the case put as illustrations (v) and (w) to section 54 and in illustrations (e) and (f) to this section, the Court may also order the copies produced by piracy, and the trade-marks, statements and communication, therein respectively mentioned, to be given up or destroyed.