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 55] [Entire Act] State of Jammu-Kashmir - Subsection Section 55(f) in The Specific Relief Act, 1977 (1920 A.D.) (f)A, being B's medical adviser, threatens to publish B's written communications with him showing, that B has led an immoral life, B may obtain an injunction to restrain the publication.
