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[Cites 0, Cited by 48] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(b) in The Specific Relief Act, 1963

(b)who has become incapable of performing, or violates any essential term of, the contract that on his part remains to be performed, or acts in fraud of the contract, or wilfully acts at variance with, or in subversion of, the relation intended to be established by the contract; or