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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(7) in The Rajasthan Home Guards Act, 1963

(7)Any fine imposed under this Section may be recovered in the mannerprovided by the Code of Criminal Procedure, 1898 (Central Act V of 1898), for the recovery of fines imposed by a Court as if such fine were imposed by a Court.