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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Manipur - Subsection

Section 52(1) in Manipur (Village Authorities in Hill Areas) Act, 1956

(1)The parties to criminal cases triable by a village court shall appear personally before the court:Provided that the village court, if it sees reason so to do, may dispense with the personal attendance of the accused and permit him to appear by agent.