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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Kerala - Subsection

Section 95(3) in Kerala Cooperative Societies Act, 1969

(3)When a court imposes a sentence of which fine forms a part, the court may, when passing judgment, order the whole or any part of the fine recovered to be applied in the payment to the society as compensation for any loss caused by the offence.