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] [Entire Act] State of Jammu-Kashmir - Section Section 7 in The Specific Relief Act, 1977 (1920 A.D.) 7. Relief not granted to enforce penal law. - Specific relief cannot be granted for the mere purpose of enforcing a penal law.
