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 68] [Entire Act] State of Punjab - Subsection Section 68(3) in The Punjab Police Act, 2007 (3)Whoever, commits any offence under sub-section (1), on subsequent conviction, shall be liable to enhanced punishment, of imprisonment, not exceeding three months.
