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 5] [Entire Act] State of Manipur - Subsection Section 5(2) in Manipur Public Servants' Personal Liability Act, 2006 (2)Nothing of the above sub-section shall apply to the case where such irregularity have been rectified by according ex-post facto approval by the State Government.
