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 60] [Entire Act] State of West Bengal - Subsection Section 60(a) in The West Bengal Panchayat Act, 1973 (a)that the offender should be released after the admonition, the Nyaya Panchayat may, instead of sentencing him to any punishment, release him after due admonition; or
