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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Punjab - Subsection

Section 50(4) in The Punjab Panchayati Raj Act, 1994

(4)On his failure to execute such a bond if required to do so under sub-section (3) of the Magistrate shall order that the accused may be produced in custody before the Gram Panchayat at its next meeting.