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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Punjab - Subsection

Section 8(1)(c) in The Punjab Prevention of Anti-Social and Hazardous Activities Act, 1976

(c)re-enters the area, from which he was ordered to remove himself during the period of operation of the order, shall, without prejudice to any action that may be taken against him on account of forfeiture of the bond, be liable to be committed to prison until the expiry of the period for which the bond is to operate.