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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Karnataka - Subsection

Section 16(ii) in The High Court of Karnataka (Contempt of Court Proceedings) Rules, 1981

(ii)When the Court awards a sentence of fine and the fine amount is not paid at once or within such time as may be granted by the Court, the Registrar shall take action in any one of the ways provided in section 421 of the Code.