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 41A] [Entire Act] State of Maharashtra - Subsection Section 41A(2) in The Maharashtra Civil Courts Act, 1869 (2)Every fine imposed under clause (c) of sub-section (1) shall be recoverable as if it were a fine imposed by Magistrate in the exercise of his ordinary jurisdiction.]
