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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Meghalaya - Subsection

Section 23(d) in Rules for the Administration of Justice and Police in the Garo Hills District

(d)All fines levied by laskars and other dully recognised village authorities shall be paid to the Deputy Commissioner or his Assistant or other officer empowered to receive them, within eight days from the date of realization.