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 518] [Entire Act] State of Jharkhand - Subsection Section 518(2) in Jharkhand Municipal Act, 2011 (2)The offences mentioned in sections 426, 436, 437, 439, and 607 shall be compoundable within the meaning of the Code of Criminal Procedure, 1973.
