Legal Document View

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

State of Rajasthan - Section

Section 17 in Rajasthan Public Gambling Ordinance, 1949

17. Recovery and application of fines

- All fines imposed under this Ordinance may be recovered in the manner prescribed by section [386 of the Code of Criminal Procedure, 1898 ] [Now see the section 421 of Code of Criminal Procedure 1973 (2 of 1974).] of the Central Legislature [---] [Omitted by Act 27 of 1957.]