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 192] [Entire Act] Union of India - Section Section 36 in The Specific Relief Act, 1963 36. Preventive relief how granted.— Preventive relief is granted at the discretion of the court by injunction, temporary or perpetual.
