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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Punjab - Subsection

Section 19(4) in The Punjab Pre-Natal Diagnostic Techniques (Control and Regulation) Act, 1994

(4)Notwithstanding anything contained in sub-sections (1), (2) and (3), the court may, for adequate and special reasons to be recorded in the judgment, impose sentence of imprisonment less than the minimum sentence that can be imposed under this Act.