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 0] [Section 55] [Entire Act] State of Jammu-Kashmir - Subsection Section 55(c) in The Specific Relief Act, 1977 (1920 A.D.) (c)In the case put as illustration (i) to section 54, the Court may also order all written communications made by B, as patent, to A, as medical adviser, to be destroyed.
