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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Punjab - Subsection

Section 7(3) in The Punjab e-Stamp Rules, 2014

(3)The Appointing Authority, if it is of the opinion that the provisions of the Act and the rules framed there under have been violated, after following the procedure under sub-rule (2), may also impose a penalty in accordance with the provisions of Chapter VII of the Act and Chapter-V of these rules, as the case may be.