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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Punjab - Subsection

Section 67(d) in The Punjab Police Act, 2007

(d)is guilty of sexual harassment in the course of duty, whether towards other police officers or any member of the public. shall on conviction by court, be punished with imprisonment for a term, which may extend to one year or with a fine, not exceeding ten thousand rupees or with both.