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 26(3)] [Section 26] [Entire Act] State of Manipur - Subsection Section 26(3)(b) in Manipur (Village Authorities in Hill Areas) Act, 1956 (b)the person serving his term of imprisonment shall be forthwith released, if the fine is paid before the expiry of the term of imprisonment: