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State of Punjab - Section

Section 16 in The Punjab Primary Education Act, 1960

16. Procedure of courts.

(1)The Court of a Magistrate in trying any offence under this Act shall follow the procedure provided in section 263 of Code of Criminal Procedure, 1898, (5 of 1898).
(2)A Gram Panchayat trying any offence under this Act shall follow the procedure provided for the trial of criminal offences under the Punjab Gram Panchayat Act, 1952.