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 861] [Entire Act] Bengal Presidency - Subsection Section 861(m) in Police Regulations, Bengal , 1943 (m)An order of punishment passed in a proceeding shall not be modified or cancelled without the sanction of the appellate authority.
