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[Cites 0, Cited by 0] [Section 10(7)] [Section 10] [Entire Act]

State of Haryana - Subsection

Section 10(7)(a) in The Punjab Security of State Act, 1953

(a)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 portion were a fine imposed by the District Magistrate acting as a Court; or