Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Jharkhand - Subsection

Section 6(2) in The Bihar Bakasht Disputes Settlement Act, 1947

(2)Nothing in this section shall be deemed to affect the powers of a Criminal Court to take such action as may be necessary for preventing a breach of the peace pending amicable settlement or decision by the Board.