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Punjab Laws (Amendment) Act, 1878 [Repealed]

Punjab Laws (Amendment) Act, 1878 [Repealed]

[1][Punjab Laws (Amendment) Act, 1878] [Repealed]

[Act 12 of 1878]?????

[28th March, 1878]

[Repealed by Act 15 of 1961]

An Act for the further amendment of the Punjab Laws Act, 1872

For the purpose of further amending the Punjab Laws Act, 1872 (4 of 1872); It is hereby enacted as follows:?

Section 1.
 

[Repealed by Act 1 of 1938.]

Section 2.
 

[Repealed by the Punjab Act 2 of 1905.]

Section 3.
 

[Repealed by Punjab Act 2 of 1903.]

Section 4.
 

[Repealed by Punjab Act 2 of 1903.]

Section 5.
 

[Repealed by Act 1 of 1938.]

Section 6.
 

[Repealed by Act 12 of 1891.]

Section 7. Penalty for breach of rules under Act 4 of 1872.

Whoever breaks any rule made by the State Government under the [2]same Act shall be punished with imprisonment for a term which may extend to six months, or with fine which may extend to fifty rupees, or with both. [3][* * *]

Section 8. Recovery of advances made by Government.

[Repealed by the Amending Act, 1903 (1 of 1903), Section 4 and Schedule III.]


[1] Short title given by the Amending Act, 1903 (1 of 1903).

[2] That is the Punjab Laws Act, 1872 (4 of 1872).

[3] The second sentence of Section 7 was repealed by Act 12 of 1891, Section 2 and Schedule I.