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 53E] [Entire Act] NCT Delhi - Subsection Section 53E(a) in Delhi Panchayat Raj Act, 1954 (a)in defraying the expenses properly incurred in the criminal case by the complainant;
