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[Cites 0, Cited by 0] [Section 53B] [Entire Act]

NCT Delhi - Subsection

Section 53B(2) in Delhi Panchayat Raj Act, 1954

(2)A Panchayati Adalat may impose a fine not exceeding one hundred rupees but no imprisonment may be awarded in default of payment: Provided that no accused shall be tried for more than three offences in the same criminal case and the fine that may be imposed on one accused in a criminal case shall not in the aggregate exceed one hundred rupees.]