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 107] [Entire Act] State of Bihar - Subsection Section 107(2) in The Bihar Panchayat Raj Act, 2006 (2)No sentence of imprisonment, simple or rigorous, whether substantive or in default of payment of fine shall be awarded by any bench.
