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 87(2)] [Section 87] [Entire Act] Union of India - Subsection Section 87(2)(v) in The Information Technology Act, 2000 (v)any other power of a civil court required to be prescribed under clause (g) of sub-section (2) of section 58; and