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[Cites 0, Cited by 0] [Section 31(4)] [Section 31] [Entire Act]

State of Punjab - Subsection

Section 31(4)(a) in The Punjab Co-operative Land Mortgage Banks Act, 1957

(a)Any person who wilfully or without reasonable excuse disobeys any summons, requisition or order issued under sub-section (1) or sub-section (2) shall be punishable with fine which may extend to fifty rupees, and in the case of a continuing disobedience with an additional fine which may extend to five rupees for every day during which such disobedience continues after conviction for the last such disobedience.