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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Punjab - Subsection

Section 46(3) in Punjab Gram Panchayat Act, 1952

(3)When the accused appears before the Magistrate he shall direct him to execute a bond with or without sureties to appear before the 2* * Panchayat, Sarpanch, or any Panch on such date as he may direct and thereafter to continue to appear before the 2* * Panchayat as directed by such person or the 2* * Panchayat.