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 16] [Entire Act] State of Punjab - Subsection Section 16(1) in The Punjab Primary Education Act, 1960 (1)The Court of a Magistrate in trying any offence under this Act shall follow the procedure provided in section 263 of Code of Criminal Procedure, 1898, (5 of 1898).
