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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Himachal Pradesh - Subsection

Section 20(3) in The Himachal Pradesh Police Act, 2007

(3)All moneys payable under sub-sections (1) and (2) above shall be recoverable by the District Magistrate in the manner provided in sections 421 and 422 of the Code of Criminal Procedure, 1973, for recovery of fines, or by suit in any competent Court.