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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 54(h) in The Specific Relief Act, 1977 (1920 A.D.)

(h)In the course of A's employment as a vakil, certain papers belonging to his client, B, came into his possession. A threatens to make these papers public, or to communicate, their contents to a stranger. B may sue for an injunction to restrain A from so doing.