Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 46] [Entire Act] State of Punjab - Subsection Section 46(4) in Punjab Gram Panchayat Act, 1952 (4)On his failure to execute such bond the Magistrate shall order that the accused be produced in custody before the person mentioned in sub-section (3) 3[or] the 2* * Panchayat on such date not more than fifteen days later as he may direct.
