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 27] [Entire Act] State of Manipur - Subsection Section 27(a) in Manipur (Village Authorities in Hill Areas) Act, 1956 (a)that the offender should be released after due admonition, the village court may instead of sentencing him to any punishment, release him after due admonition; or
