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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Haryana - Subsection

Section 11(c) in The Punjab Electricity (Duty) Act, 1958

(c)contravenes any such rule, he shall be liable, on conviction [ - - ] [The words 'before a Magistrate' omitted by Punjab Act 25 of 1964, section 2 and Schedule, Part III.] to a fine not exceeding on thousand rupees.