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] [Entire Act] State of Kerala - Section Section 60 in Kerala Police Act, 1960 60. Recovery of fines imposed by Magistrates. - The provisions of Sections 6 to 70 of the Indian Penal Code, 1860, and of Sections 386 to 389 of the Code of Criminal Procedure, 1898, with respect to fines, shall apply to fines imposed under this Act.
