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 53I] [Entire Act] NCT Delhi - Subsection Section 53I(2) in Delhi Panchayat Raj Act, 1954 (2)The fine imposed under sub-section (1) shall, for the purpose of Section 53-H, be deemed to be a fine imposed in a criminal case].
