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State of Punjab - Section

Section 50B in The Punjab Laws Act, 1872

50B. [ Penalty for contravention of rules [Substituted by Punjab Act 15 of 1961, section 2.]

. - If any person contravenes the provisions of any rule made by the State Government under this Act, he shall be punishable with imprisonment for a term which may extend to six months, or with fine which may extend to fifty rupees, or with both.]