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[Cites 0, Cited by 0] [Section 359] [Entire Act]

State of Madhya Pradesh - Subsection

Section 359(3) in Criminal Courts - Rules and Orders

(3)If the fine is imposed by a Court of Session, the Judge should, in the absence of any special direction to the country in the law under which the fine is imposed, direct the warrant to the District Magistrate, who will endorse it to the Tehsildar to whom he would direct such a warrant if he issued it himself.