Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 49] [Entire Act] Union of India - Subsection Section 49(3) in The Benami Transactions (Prohibition) Act, 1988 (3)Where the High Court is satisfied that a substantial question of law is involved in any case, it shall formulate that question.
