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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 28(a) in The Specific Relief Act, 1977 (1920 A.D.)

(a)if the consideration to be received by him is so grossly inadequate, with reference to the state of things existing at the date of the contract, as to be either by itself or coupled with other circumstances evidence of fraud or of undue advantage taken by the plaintiff;