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[Section 10(b)] [Section 10] [Complete Act]
Central Government Act
Section 10(b)(ii) in The Specific Relief Act, 1963
(ii) that the breach of a contract to transfer movable property can be so relieved except in the following cases:-
(a) where the property is not an ordinary article of commerce, or is of special value or interest to the plaintiff, or consists of goods which are not easily obtainable in the market;
(b) where the property is held by the defendant as the agent or trustee of the plaintiff.