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[Cites 0, Cited by 0] [Section 423] [Entire Act]

State of Punjab - Subsection

Section 423(7) in The Punjab Municipal Act, 1999

(7)Where an appeal is preferred under sub-section (6), the court of the District Judge may, stay the enforcement of the order on such terms, if any, and for such period, as it may think fit :Provided that the fine levied under sub-section (4), shall not be waived.