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 1] [Entire Act] State of Punjab - Section Section 63 in The Punjab Police Act, 2007 63. Obstruction in Police Work. - Any person, who obstructs the discharge of duties and functions of a Police Officer, shall, on conviction, be liable to simple imprisonment for a term, not exceeding three months or with fine of rupees five thousand or with both.
