Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Punjab - Section

Section 3 in Music in Muslim Shrines Act, 1942

3. Punishment for singing or dancing in Muslim shrines.–

If any woman or girl sings to the accompaniment of a musical instrument or dances with or without a musical instrument in a Muslim shrine, she shall be guilty of an offence under this Act and shall be liable on conviction to be punished with fine not exceeding five hundred rupees or with imprisonment of either description for a term not exceeding six months or with both such fine and imprisonment.