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[Cites 0, Cited by 0] [Section 248] [Entire Act]

State of Madhya Pradesh - Subsection

Section 248(3) in Criminal Courts - Rules and Orders

(3)Compensation under Section 545 should be freely and liberally granted in appropriate cases. Where compensation is awarded out of the fine imposed and only a part of the fine is recovered the compensation should, in the absence of express orders to the contrary, be paid out of the amount recovered.