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Citedby 2 docs
Mohanasundaram vs Kishanlal on 13 March, 2012
Gonugunta Gopala Krishna Murthy vs Uppala Jwala Narasimham And ... on 8 August, 2001

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[Section 16(c)] [Section 16] [Complete Act]
Central Government Act
Section 16(c)(i) in The Specific Relief Act, 1963
(i) where a contract involves the payment of money, it is not essential for the plaintiff to actually tender to the defendant or to deposit in court any money except when so directed by the court;