Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 4] [Entire Act] Union of India - Section Section 17 in Public Gambling Act,1867 17. Recovery and application of fines.— All fines imposed under this Act may be recovered in the manner prescribed by section 61 of the Code of Criminal Procedure.
