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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 12] [Entire Act] State of Assam - Subsection Section 12(5) in The Assam Frontier (Administration of Justice) Regulation, 1945 (5)Any fine imposed under sub-section (2) or sub-section (4) may be recovered by distraint of the property of the person or persons on whom it is imposed.
