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[Cites 0, Cited by 2] [Section 358] [Entire Act]

Union of India - Subsection

Section 358(3) in The Code of Criminal Procedure, 1973

(3)All compensation awarded under this section may be recovered as if it were a fine, and, if it cannot be so recovered, the person by whom it is payable shall be sentenced to simple imprisonment for such term not exceeding thirty days as the Magistrate directs, unless such sum is sooner paid.