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

State of Punjab - Section

Section 8 in The Punjab Scheduled Castes and Backward Classes (Reservation in Services) Act, 2006

8. Penalty.

- If any officer or official is found guilty of committing any omission or commission in contravening the provisions of this Act, he shall be punishable under the provisions of the Punjab Civil Services (Punishment and Appeal) Rules, 1970 or any other relevant service Rules.