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 6] [Section 10] [Entire Act] Union of India - Subsection Section 10(ii) in The Specific Relief Act, 1963 (ii)that the breach of a contract to transfer movable property can be so relieved except in the following cases:—
