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 112(1)] [Section 112] [Entire Act] State of Jharkhand - Subsection Section 112(1)(k) in Estates Partition Act, 1897 (k)imposing any fine amounting to more than fifty rupees or directing the payment of any costs amounting to more than fifty rupees.