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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Himachal Pradesh - Subsection

Section 13(1)(b) in The Shimla Road Users and Pedestrians (Public Safety and Convenience) Act, 2007

(b)may, by specified date prior to the hearing of the charge, plead guilty to the charge and remit to the Court, by money order, the fine specified for the offence, and the plea of the guilt indicated in the money order coupon itself.