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[Cites 0, Cited by 2] [Entire Act]

State of Punjab - Section

Section 5 in The Punjab Instruments (Control of Noises) Act, 1956

5. Penalty

. - Whoever contravenes the provisions of the Act shall be liable to be punished with inprisonment of either description for a term which may extend to six months or with fine which may extend to one thousand rupees or with both.