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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Punjab - Subsection

Section 20(4) in The Pepsu Townships Development Board Act, 1954

(4)If any person contravenes the provisions of sub-section (1) or sub- section (3), he shall be punishable with imprisonment which may extend to one month or with fine which may extend to two hundred rupees or with both.