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 15] [Section 10] [Entire Act] Union of India - Subsection Section 10(a) in The Specific Relief Act, 1963 (a)when there exists no standard for ascertaining actual damage caused by the non-performance of the act agreed to be done; or
