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Citedby 6 docs - [
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Lalbhai Dalpatbhai & Co. vs Chittaranjan Chandulal Pandya on 14 April, 1965
Sri Subramanya Sri Devara ... vs Srinivasa Rao on 27 November, 1995
Food Corporation Of India And Anr. vs D.K. Roadlines on 5 April, 1994
Lalbhai Dalpatbhai & Co. vs Chittaranjan Chandulal Pandya on 14 April, 1965
Star India Private Limited vs Laxmiraj Seetharam Nayak And Anr. on 10 January, 2003
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specific relief act
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Section 38
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Central Government Act
Section 38(2) in The Specific Relief Act, 1963
(2) When any such obligation arises from contract, the court shall be guided by the rules and provisions contained in Chapter II.