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 33(3)] [Section 33] [Entire Act] Union of India - Subsection Section 33(3)(h) in Government of India Act, 1935 (h)any sums required to satisfy any judgment, decree or award of any court or arbitral tribunal;