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 10] [Section 10] [Entire Act] Union of India - Subsection Section 10(b) in The Specific Relief Act, 1963 (b)when the act agreed to be done is such that compensation in money for its non-performance would not afford adequate relief.
