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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Manipur - Subsection

Section 75(6) in The Manipur Co-operative Societies Act, 1976

(6)Any penalty imposed under sub-section (5) or under the next succeeding section, may be recovered in the manner provided by the Code of Criminal Procedure, 1973, for the recovery of fines imposed by a Magistrate, as if such fine was imposed by the Magistrate himself.