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] [Entire Act] Union of India - Section Section 86 in Presidency Small Cause Courts Act, 1882 86. [Discharge of offender on submission or apology.] [Repeal by s. 3 and the Second Schedule, 1914 (10 of 1914).]
