Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 491] [Entire Act] Union of India - Subsection Section 491(3) in Bharatiya Nagarik Suraksha Sanhita, 2023 (3)The Court may, after recording its reasons for doing so, remit any portion of the penalty mentioned and enforce payment in part only.
