Legal Document View

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
[Cites 0, Cited by 0] [Section 147(6)] [Section 147] [Entire Act]

State of Tamilnadu - Subsection

Section 147(6)(c) in Tamil Nadu Educational Inspection Code

(c)is a prayer for the suspension or remission of a sentence under Chapter XXIX of the Code of Criminal Procedure, 1898 [(Central Act V of 1898)] [Now, Code of Criminal Procedure, 1973 (Central Act 20 of 1974).].