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 9] [Section 19] [Entire Act] Union of India - Subsection Section 19(d) in The Specific Relief Act, 1963 (d)when a company has entered into a contract and subsequently becomes amalgamated with another company, the new company which arises out of the amalgamation;
