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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Rajasthan - Subsection

Section 30(6) in Rajasthan Co-operative Societies Act, 1965

(6)Any penalty imposed under sub-section (5) may be recovered in the manner provided by the Code of Criminal Procedure, 1898 (Central Act 5 of 1898), for the recovery of fines imposed by a Magistrate, as if such fine was imposed by the Magistrate himself.