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[Cites 0, Cited by 0] [Section 10(4)] [Section 10] [Entire Act]

State of Haryana - Subsection

Section 10(4)(a) in The Punjab Security of State Act, 1953

(a)Any person aggrieved by the imposition of the fine under sub- section (1) or by the order of apportionment under sub-section (3) may, within the period prescribed by the State Government, file a petition before the District Magistrate for being exempted from such fine or for modification of the order of apportionment :