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 0] [Section 10] [Entire Act] Union of India - Subsection Section 10(b) in The Domestic Leased Circuits Regulations, 2007 (b)matter or issue for which a decree, award or an order has already been passed by any competent Court or tribunal or authority or forum or commission, as the case may be.
