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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Manipur - Subsection

Section 48(2) in Manipur (Village Authorities in Hill Areas) Act, 1956

(2)The procedure to be followed by a village court in any criminal case or civil suit and in the enforcement of its decisions, sentences, decrees and orders, and in the method of forming a quorum shall be prescribed by rules made under this Act.