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State of Punjab - Section

Section 584 in The Punjab Municipal Act, 1999

584. Punishment of imprisonment in default of payment of fine.

- In every case where, under this Act, an offence is punishable with fine, or with imprisonment or fine, or with both and a person is sentenced by any court having jurisdiction to pay a fine, it shall be competent for such court to direct that in exceeding six months, as the court may fix,