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[Cites 0, Cited by 0] [Section 38(3)] [Section 38] [Entire Act]

State of Punjab - Subsection

Section 38(3)(i) in The Punjab Ancient and Historical Monuments and Archaeological Remains & Sites Act, 1964

(i)In the case of rule made with reference to clause (a) of sub-section (2), with imprisonment which may extend to three months, or with fine which may extend to five thousand rupees, or with both;