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Citedby 2 docs
Gujarat Electricity Board, ... vs Maheshkumar & Co., Ahmedabad on 25 March, 1982
Smt. Nirmala W/O C.S. Srinivasa ... vs Sri Naveen Chhaggar S/O Mangilal ... on 2 November, 2006
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specific relief act
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[
Section 38(3)
] [
Section 38
] [
Complete Act
]
Central Government Act
Section 38(3)(d) in The Specific Relief Act, 1963
(d) where the injunction is necessary to prevent a multiplicity of judicial proceedings.