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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of West Bengal - Subsection

Section 15(4) in The Bengal Suppression Of Terrorist Outrages Act, 1932

(4)The portion of such fine payable by any person may be recovered from him as a fine [or as a public demand] [Words substituted for the word 'recoverable' by Bengal Act 19 of 1932.] under the Bengal Public Demands Recovery Act, 1913.