Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 21(5)] [Section 21] [Entire Act]

State of Madhya Pradesh - Subsection

Section 21(5)(a) in The M.P. Rajya Suraksha Adhiniyam, 1990

(a)in the manner provided by the Code of Criminal Procedure, 1973 (No. 2 of 1974) for the recovery of fines imposed by a Court, as if such portion were a fine imposed by a Court :