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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(2) in The Punjab Prevention of Anti-Social and Hazardous Activities Act, 1976

(2)The Commissioner may either confirm the order, with or without modification, or set it aside, and may, pending disposal of the appeal, stay the operation of the order or pass interim order, subject to such terms, if any, as he thinks fit.