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Section 17 in The Public Gambling Act, 1867
17. Recovery and application of fines
.All fines imposed under this Act may be recovered in the manner prescribed by section 61 of the [Code of Criminal Procedure,] [Now see the Code of Criminal Procedure, 1973 (2 of 1974).] [- - -] [The words "and such fines shall (subject to the provisions contained in the last preceding section) be applied as teh Lieutenant-Governor or Chief Commisssioner, as the case may be, shall from time to time direct" repealed by A.O. 1937.].| [Manipur].In its application to the State of Manipur, in Section 17, substitute the following section, namely:17.All fines imposed under this Act may be recovered in the manner prescribed under the existing laws of the State for the realisation of fines.S.R.O. 168, dated 30-1-1952, Gazette of India, dated 2-2-1952, Pt. II, Section 3, p. 149 and Act 81 of 1971, Section 3. |