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 2] [Entire Act]

State of Haryana - Section

Section 4 in The Punjab Special Powers (Press) Act, 1956

4. Penalty.

- Whoever contravenes, disobeys or neglects to comply with any order, made or direction given under sections 2 and 3 of this. Act, shall, on conviction, be liable to be punished with imprisonment of either description which may extend to one-year or with fine up to one thousand rupees or with both.