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[Cites 0, Cited by 0] [Section 215A] [Entire Act]

State of Punjab - Subsection

Section 215A(2) in The Punjab Motor Vehicles Rules, 1989

(2)The provisions of sub-rule (1), shall be construed as duties given in section 47 of the Punjab Police Act, 2007, and the rules framed thereunder and any breach thereof, shall entail consequences envisaged in the said Act.