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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Punjab - Subsection

Section 46(3) in The Punjab Panchayati Raj Act, 1994

(3)No criminal cases shall be heard, by any Gram Panchayat when criminal case on substantially the same facts against the same person has been heard and finally decided by the competent court or Gram Panchayat or is pending therein, or before it.