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 18] [Entire Act] State of Manipur - Subsection Section 18(1) in The Manipur (Courts) Act, 1955 (1)When the business pending before the Court of the District Judge requires the aid of an Additional District Judge for its speedy disposal, one or more Additional District Judges may be appointed.
