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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Haryana - Subsection

Section 30(5) in Punjab Courts Act - Rules Framed under Section 46-A

(5)is convicted of a criminal offence,shall be liable to be suspended or dismissed or reduced in addition to any punishment to which he may be liable under any other rule or enactment for the time being in force.