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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Punjab - Subsection

Section 36(2) in The Punjab Courts Act, 1918

(2)The District Court may, on appeal or otherwise, reverse or modify any order made under sub-section (1) by any Court under its control, any may of its own motion fine up to the amount of one month's salary any ministerial officer of any Court under its control.