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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of West Bengal - Subsection

Section 5(3) in West Bengal Workmen's House-Rent Allowance Act, 1974

(3)Any amount directed to be paid by an order under sub section (2) may be recovered by any Magistrate to whom the Controlling Authority making the order makes application in this behalf as if it were a fine imposed by such Magistrate.