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] [Section 10] [Entire Act] State of Kerala - Subsection Section 10(7) in Kerala Home Guards Act, 1960 (7)Any fine imposed under this section may be recovered in the manner provided by the Code of Criminal Procedure, 1898 for the recovery of fines imposed by a Court, as if such fines were imposed by a Court.
