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[Cites 0, Cited by 0] [Section 7(5)] [Section 7] [Entire Act]

State of Meghalaya - Subsection

Section 7(5)(a) in The Meghalaya Maintenance Of Public Under (Autonomous Districts) Act

(a)In the manner provided by the Code of Criminal Procedure, 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