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(2) in The Manipur (Courts) Act, 1955 (2)No presiding officer shall hear an appeal from any judgement, decree, sentence or order passed or made by himself.
