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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Punjab - Subsection

Section 46(5) in Punjab Gram Panchayat Act, 1952

(5)If the accused fails to appear before the Panchayat after executing a bond under sub-section (3) the Panchayat shall report the fact to the Magistrate before whom the bond was executed, and such Magistrate shall proceed in accordance with the provisions of Chapter XLII of the Code of Criminal Procedure, 1898 (V of 1898).