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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 55(e) in The Specific Relief Act, 1977 (1920 A.D.)

(e)A threatens to publish statements concerning B which would be punishable under Chapter XXI of the Ranbir Penal Code. The Court may grant an injunction to restrain the publication, even though it may. be shown not to be injurious to B's property.