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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Manipur - Subsection

Section 26(2) in Manipur (Village Authorities in Hill Areas) Act, 1956

(2)When a village court imposes a fine under sub-section (1), it may, when passing the order, direct that whole or any part of the fine recovered shall be applied in payment of compensation for any loss or injury caused by the offence.