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 68] [Entire Act] State of Punjab - Subsection Section 68(2) in The East Punjab Children Act, 1949 (2)Any person who publishes any matter in contravention of any such direction shall on conviction be liable in respect of each offence to a fine not exceeding two hundred rupees.
