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 Maharashtra - Section Section 9 in Maharashtra Protection of People from Social Boycott (Prevention, Prohibition and Redressal) Act, 2016 9. Victim to be heard on sentence. - If the accused is convicted, the Court shall, hear the victim on the quantum of sentence, and then only pass the sentence.
