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 2006] [Section 41] [Entire Act] Union of India - Subsection Section 41(h) in The Specific Relief Act, 1963 (h)when equally efficacious relief can certainly be obtained by any other usual mode of proceeding except in case of breach of trust;
