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[Cites 0, Cited by 0] [Section 118] [Entire Act]

State of Maharashtra - Subsection

Section 118(3) in Maharashtra Police Act

(3)Any fine imposed under this section, may without prejudice to any other means of recovery provided of law, be recovered by sale of all or any of the cattle in respect of which the offence was committed, whether they are the property of the person convicted of the offence or were only in his charge when the offence was committed.