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] [Section 23] [Entire Act] State of Jammu-Kashmir - Subsection Section 23(g) in The Specific Relief Act, 1977 (1920 A.D.) (g)when a public company has entered into contract and subsequently becomes amalgamated with another public company, the new company which arises out of the amalgamation ;
