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Union of India - Section

Section 17 in THE BOMBAY PUBLIC SECURITY MEASURES ACT, 1947

17. Special rule of procedure

Notwithstanding anything contained in section 386 of the Code, where any offender has been sentenced by a Special Judge to pay a fine, it may be recovered by the issue of a warrant for the levy of the amount by attachment and sale of any property moveable or immoveable of the offender.