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[Cites 0, Cited by 0] [Section 72A] [Entire Act]

State of Bihar - Subsection

Section 72A(2) in The Cess Act, 1880

(2)The amount of such fine accruing due from time to time may be levied by the Collector as provided in Section 98 or Section 99, and the fact of an appeal against such fine being pending shall not avail to prevent the levy of any such fine pending the disposal of the appeal, unless the Commissioner otherwise directs.