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[Cites 0, Cited by 0] [Section 359(5)] [Section 359] [Entire Act]

State of Madhya Pradesh - Subsection

Section 359(5)(iv) in Criminal Courts - Rules and Orders

(iv)The amount of fine is fully levied when the gross sale-proceeds equal such amount, and any expense attendant on the attachment and sale shall form a per contra charge against revenue from fines.