Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 38] [Entire Act] State of Punjab - Subsection Section 38(2) in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 (2)The imposition of a fine under this section shall not bar a prosecution under section 434 of the Indian Penal Code, (XLV of 1860).
