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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Karnataka - Subsection

Section 4(6) in The Prevention Of Destruction And Loss Of Property Act, 1981

(6)The portion of collective fine payable by any person may be recovered in the manner provided by the Code of Criminal Procedure, 1973 for the recovery of fines imposed by a court as if it were a fine imposed by a Magistrate.