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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Maharashtra - Subsection

Section 21(ii) in The Maharashtra Administrative Tribunal (Contempt Of Courts) Rules, 1996

(ii)If the Tribunal awards sentence of the fine and the fine amount is not paid at once or within such time as may be granted by Tribunal, the Registrar shall take action as laid down under section 421 of the Code of Criminal Procedure for the recovery of the same.