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 412] [Section 41] [Entire Act] Union of India - Subsection Section 41(j) in The Specific Relief Act, 1963 (j)when the plaintiff has no personal interest in the matter.
