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 1] [Section 33] [Entire Act] Union of India - Subsection Section 33(2) in The Gram Nyayalayas Act, 2008 (2)No appeal shall lie where—(a)an accused person has pleaded guilty and has been convicted on such plea;(b)the Gram Nyayalaya has passed only a sentence of fine not exceeding one thousand rupees.
