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SC: Action Under Section 31 of SRA to Cancel Instrument is Not ‘In Rem’ - (01 May 2023)

CIVIL

Supreme Court has held that actions taken under Section 31 of Specific Relief Act (SRA), 1963 for cancellation of an instrument are not an action in rem.

Tags : SUPREME COURT   SPECIFIC RELIEF ACT   INSTRUMENT   IN REM  

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