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[Cites 0, Cited by 0] [Section 542] [Entire Act]

State of Kerala - Subsection

Section 542(1) in Kerala Municipality Act, 1994

(1)Where am fine or costs imposed or assessed by a Magistrate under this Act or any rule or bye-law made thereunder has not been paid, the Magistrate may, subject to the provisions of section 64 to 70 (both inclusive) of the Indian Penal Code, 1860 (Central Act 45 of 1860) order the offender to he imprisoned in default of such payment.