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Citedby 426 docs - [View All]
D.S. Patel And Co. vs Gujarat State Textile ... on 30 September, 1970
Administrator Of Specified ... vs State Of Gujarat And Anr. on 14 June, 2006
Doburg Lager Breweries Pvt. Ltd vs Dhariwal Bottle Trading Co. & Anr on 14 March, 1986
Icici Limited vs State Of Gujarat on 8 December, 2000
Goyal M.G. Gases Ltd. vs State Of Gujarat on 2 December, 1999

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Central Government Act
Section 3 in The Specific Relief Act, 1963
3. Savings.- Except as otherwise provided herein, nothing in this Act shall be deemed-
(a) to deprive any person of any right to relief, other than specific performance, which he may have under any contract; or
1. 1st March, 1964; vide Notification No. S. O. 189, dated 13- 1- 1964, Gazette of India, Pt. II, Sec. 3 (ii), p. 214. The Act shall come into force in the State of Sikkim on 1. 9. 1984 vide Notifn. No. S. O. 648 (E), dt. 24. 8. 84, Gaz. of India, Exty. Pt. II, Sec. 3 (ii).
(b) to affect the operation of the Indian Registration Act, 1908 (16 of 1908 ), on documents.