Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 5] [Entire Act] State of Kerala - Section Section 19 in Madras General Clauses Act, 1891 19. Recovery of fines. - The provisions of sections 63, 68, 69 and 70 on the Indian Penal Code shall apply to all fines imposed under the authority of any Act.
