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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Punjab - Subsection

Section 37(2) in The East Punjab Children Act, 1949

(2)Any person who publishes any report or picture in contravention of the provision of this section, shall be punishable with imprisonment of either description for a term not exceeding two months or with fine which may extend to two hundred rupees or with both.