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[Cites 0, Cited by 0] [Section 6B] [Entire Act]

Bombay Presidency - Subsection

Section 6B(6) in The Bombay Home Guards Act, 1947

(6)Any fine imposed under this section may be recovered in the manner provided by the Code of Criminal Procedure, 1898 [See now the Code of Criminal Procedure, 1973 (2 of 1974).], for the recovery of fines imposed by a Court as if such fine were imposed by a Court.