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[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

State of Haryana - Subsection

Section 10(3)(a) in The Punjab Security of State Act, 1953

(a)The District Magistrate shall, after such enquiry as he may consider necessary, apportion the fine imposed under sub-section (1) among the said inhabitants according to his judgment of their respective means.