Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Nagaland - Subsection

Section 64(2) in Nagaland Forest Act, 1968

(2)If the person convicted of the offence committed was the agent or servant of another person, the convicting Court may, if, after hearing that other person, it is satisfied that the commission of the offence was a consequence of his instigation, or of any neglect or default on his part, order him, instead of the person who committed the offence, to pay the compensation referred to in sub-section (1).