Section 12(3)(i) in The Specific Relief Act, 1963

[Cites 0, Cited by 5] [Section 12(3)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(3)(i) in The Specific Relief Act, 1963

(i)in a case falling under clause (a), pays or has paid the agreed consideration for the whole of the contract reduced by the consideration for the part which must be left unperformed and a case falling under clause (b), pays or had paid the consideration for the whole of the contract without any abatement; and

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 12(3)(i) in The Specific Relief Act, 1963