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 5] [Entire Act] Union of India - Subsection Section 5(b) in The Hindi Sahitya Sammelan Act, 1962 (b)[ all property, movable or immovable, of the Society shall be the property of the Sammelan ;] [Substituted by Act 1 of 1963 s. 3 for cl. (b) ]
