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State of Punjab - Section

Section 53 in The Punjab Co-operative Societies Act, 1961

53. Recovery of costs.

- Any sum awarded by way of costs under Section 52 may be recovered on application to a Magistrate having jurisdiction in the place where the person, from whom the money is claimable actually and voluntarily resides or carries on business, and such Magistrate shall recover the same as if it were a fine imposed by himself.