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[Cites 0, Cited by 0] [Section 78(5)] [Section 78] [Entire Act]

State of West Bengal - Subsection

Section 78(5)(b) in The West Bengal Panchayat Act, 1957

(b)in default of payment, sentence the accused to imprisonment in accordance with Chapter III of the Indian Penal Code, notwithstanding anything contained in sub-section (2) of this section :