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 39] [Entire Act] State of Manipur - Subsection Section 39(2) in The Manipur (Courts) Act, 1955 (2)Where the place at which the court or an officer invested with powers under sub-section (1) is to be held, has not been fixed under Section 36, the court may be held at any place within the local limits of its jurisdiction.
