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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(b) in The Specific Relief Act, 1977 (1920 A.D.)

(b)A is the legal, medical or spiritual adviser of B. By availing himself of his situation as such adviser, A gains something pecuniary advantage which might otherwise have accrued to B. A is a trustee, for B, within the meaning of this Act, of such advantage.