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 30] [Entire Act] Union of India - Subsection Section 30(4) in The Bharatiya Vayuyan Adhiniyam, 2024 (4)Every application for the compounding of an offence shall be made in such manner as may be prescribed.
