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 126] [Entire Act] State of Himachal Pradesh - Subsection Section 126(2) in The Himachal Pradesh Police Act, 2007 (2)Where an accused person pleads guilty and remits the sum specified in the summons, no further proceedings shall be taken against him in respect of that offence.
