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] [Entire Act] State of Punjab - Section Section 9 in Petty Offence (Trial by Special Judicial Magistrates) Rules, 1997 9. Special Judicial Magistrate, in relation to petty offences defined above, shall have the same powers as to bails and bonds as are provided in the code.
