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 39(3)] [Section 39] [Entire Act] State of Manipur - Subsection Section 39(3)(a) in The Manipur (Courts) Act, 1955 (a)a defendant in a suit may, instead of filing a written statement make an oral statement of his defence which shall be recorded by the Court;