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[Cites 0, Cited by 0] [Section 107] [Entire Act]

State of Bihar - Subsection

Section 107(3) in The Bihar Panchayat Raj Act, 2006

(3)When a bench imposes a fine under sub-section (1), it may, when passing the order, direct that the whole or any part of the fine recovered shall be applied in payment of compensation for any loss or injury caused by the offence.