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 46B] [Entire Act] State of Maharashtra - Subsection Section 46B(b) in The Maharashtra Village Panchayats Act, 1959 (b)Powers in respect of offences mentioned in section 75 except those under sections 323, 352, 358, 379, 426, 447, 461, 504, 506 and 510 of the Indian Penal Code, 1860.
