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 523] [Entire Act] State of Jharkhand - Subsection Section 523(g) in Jharkhand Municipal Act, 2011 (g)withdraw from, or compromise, any claim against any person in respect of a penalty payable under any contract entered into with such person by the Municipal Commissioner or the Executive Officer on behalf of the municipality, or
