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 8] [Entire Act] State of Punjab - Subsection Section 8(ii) in Petty Offence Trial (Trial by Special Judicial Magistrates) Rules, 1996 (ii)All the petty offences shall be tried in a summary way as per procedure laid down in Section 260 of the Code.
