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State of Punjab - Section

Section 50 in Punjab Gram Panchayat Act, 1952

50. Conviction by the 1* Panchayat not previous conviction.- No conviction under this Act shall be deemed to be a previous conviction for the purpose of Section 75 of the Indian Penal Code, 1860 (XLV of 1860) or Section 562 or 565 of the Code of Criminal Procedure, 1898 (V of 1898).