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 5] [Entire Act] Union of India - Subsection Section 5(a) in The Hindi Sahitya Sammelan Act, 1962 (a)any reference to the Society in any law (other than this act) or in any contract or other instrument shall be deemed as a reference to the Sammelan;
