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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(5) in The Punjab Prevention of Anti-Social and Hazardous Activities Act, 1976

(5)Such inquiry shall be made, as nearly as may be practicable, in the manner specified in the Code of Criminal Procedure, 1973, for conducting trial and recording evidence in summons cases.