Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Assam - Section Section 5 in Rules and Orders in Force in Certain Districts 5. Realisation of fines and imprisonment in default of payment. - provisions of Sections 64 to 70, both inclusive of the Indian Penal Code shall apply to all fines imposed under the authority of this Regulation.
