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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Manipur - Subsection

Section 24(2) in Manipur (Village Authorities in Hill Areas) Act, 1956

(2)If the accused fails to appear or cannot be found, the court shall report the fact to the nearest magistrate, who may issue a warrant for the arrest of the accused and when arrested may forward him for trial to the village court or release him on bail to appear before it.