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 116A] [Entire Act] State of Maharashtra - Subsection Section 116A(2) in The Maharashtra Prohibition Act (2)Every Magistrate, who tenders a pardon under sub-section (1), shall record his reasons for so doing.
