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 32] [Entire Act] State of Manipur - Subsection Section 32(a) in The Manipur (Courts) Act, 1955 (a)from a decree or order of a Munsiff in any suit and of a subordinate Judge in a suit the value of which does not exceed fifty thousand rupees, to the court of a District Judge; and
