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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Himachal Pradesh - Subsection

Section 12(6) in Himachal Pradesh Home Guards Act, 1968

(6)Any fine imposed under this section may be recovered in the manner provided by the Code of Criminal Procedure, 1898 (5 of 1898) [for the recovery of fines imposed by a court as if such fine were imposed by a court.] [Now see Code of Criminal Procedure, 1 973 (2 of 1974)]