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 41] [Entire Act] State of Manipur - Subsection Section 41(1) in The Manipur (Courts) Act, 1955 (1)The presiding officer of a court shall not try any suit, proceeding or other case, or hear any appeal to which he is a party or in which he is personally interested.
