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[Cites 0, Cited by 2] [Section 424(1)] [Section 424] [Entire Act]

Union of India - Subsection

Section 424(1)(a) in The Code of Criminal Procedure, 1973

(a)order that the fine shall be payable either in full on or before a date not more than thirty days from the date of the order, or in two or three instalments, of which the first shall be payable on or before a date not more than thirty days from the date of the order and the other or others at an interval or at intervals, as the case may be, of not more than thirty days;