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 52] [Section 15] [Entire Act] Union of India - Subsection Section 15(b) in The Specific Relief Act, 1963 (b)the representative in interest or the principal, of any party thereto:
