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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Manipur - Subsection

Section 26(1) in Manipur (Village Authorities in Hill Areas) Act, 1956

(1)A village court shall record its decision in writing and may sentence an offender convicted by it to pay a fine not exceeding two hundred rupees or in default to imprisonment for a term not exceeding one month.