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 3] [Article 112(3)] [Article 112] [Constitution] Constitution Subarticle Article 112(3)(f) in Constitution of India (f)any sums required to satisfy any judgment, decree or award of any court or arbitral tribunal;