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State of Madhya Pradesh - Section

Section 360 in Criminal Courts - Rules and Orders

360.

A warrant should generally be issued at once when a fine is not paid in full at the time when it is imposed, unless there is reasonable ground for believing that it will be realized without the issue of a warrant. Where the offender has been sentenced to fine only the expediency of suspending the execution of the sentence of imprisonment in default of payment should be considered (Section 388).