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[Cites 0, Cited by 0] [Section 76] [Entire Act]

Bengal Presidency - Subsection

Section 76(2) in The Calcutta Hackney-Carriage Act, 1919

(2)The amount of such damage shall be determined by the Magistrate by whom such person has been fined; and in default of payment of the amount of such damage on demand, the same may be levied in the same manner as a fine.