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[Cites 0, Cited by 0] [Section 151(1)] [Section 151] [Entire Act]

State of Punjab - Subsection

Section 151(1)(b) in Punjab Municipal Act, 1911

(b)in any case, the court may, if it is satisfied of the inability of the convict to earn a livelihood, owing to physical infirmity or debility and if the person-in-charge of any poor house in the municipality certifies that he is willing to receive him, direct that the convict be received into such poor house, after being released on entering into a bond, with or without sureties, to appear and receive sentence, when called upon during such period, not exceeding three years as the court may direct.