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 8] [Entire Act] Union of India - Section Section 6 in Central Provinces Laws Act, 1875 6. Rules in cases not expressly provided for.- In cases not provided for by section 5, or by any other law for the time being in force, the Courts shall act according to justice equity and good conscience.
