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] [Entire Act] Union of India - Section Section 128 in Sashastra Seema Bal Act, 2007 128. Finding and sentence of a Summary Force Court.– The finding and sentence of a Summary Force Court shall not require to be confirmed, but may be carried out forthwith.
