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[Cites 0, Cited by 0] [Section 6B] [Entire Act]

State of Gujarat - Subsection

Section 6B(6) in The Gujarat Home Guards Act, 1947

(6)Any fine imposed under this section may be recovered in the manner provided by the Code of Criminal Procedure, 1898 (V of 1898), for the recovery of fines imposed by a Court as if such fine were imposed by a Court.