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 9A] [Entire Act] State of Punjab - Subsection Section 9A(6) in The Punjab Security of State Act, 1953 (6)If any person contravenes any provision of this section, he shall, on conviction, be punished with imprisonment for a term which may extend to three years, or with fine, or with both.]
