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State of Chattisgarh - Section

Section 12 in The Chhattisgarh Tonahi Pratadna Nivaran Act, 2005

12. Matters to be taken into consideration for fixing fine.

- Where a sentence of fine is imposed under Sections 4, 5 and 6, the Court in fixing the amount of the fine shall take into consideration the physical and mental damage caused to victim including any cost of treatment.