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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Punjab - Subsection

Section 72(2) in Punjab Gram Panchayat Act, 1952

(2)If any person, whom the 4* * Panchayat summons by written order to appear or give evidence or to produce any document before it, wilfully fails to obey such summons, the 4* * Panchayat may take cognizance of such disobedience and after giving such person an opportunity to explain may, on conviction, sentence him to a fine not exceeding twenty-five rupees.