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[Cites 0, Cited by 0] [Section 25] [Entire Act]

Bombay Presidency - Subsection

Section 25(3) in The Bombay Diseases of Animals Act, 1948

(3)The costs of any measures taken or thing done under sub-section (2) shall be recoverable from the person concerned in the manner provided by the Code of Criminal Procedure, 1898, for the recovery of fines imposed by a Court as if such costs were a fine imposed by a Court.