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 1] [Section 33] [Entire Act] Union of India - Subsection Section 33(6) in The Gram Nyayalayas Act, 2008 (6)The Court of Session may, pending disposal of the appeal, direct the suspension of the sentence or order appealed against.
