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

NCT Delhi - Subsection

Section 6A(6) in The Bombay Home Guards Act, 1947 [Delhi Extension]

(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 fines ware imposed by a Court.