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 18] [Entire Act] State of Assam - Subsection Section 18(2) in Assam Gramdan Act, 1961 (2)In any case of conviction, a Gram Sabha Adalat may impose a sentence of fine not exceeding Rs. 250 but shall not impose a sentence of imprisonment substantially or in default of payment of fine.
