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State of Jammu-Kashmir - Section

Section 17 in The Public Gambling Act, 1977

17. Recovery and application of fines.

- All fines imposed under this Act may be recovered in the manner prescribed by sections 386, 387 and 389 of the Code of Criminal Procedure, and such fines shall (subject to the provisions contained in the last proceeding section) be applied as [the Government] [Substituted by Act X of 1996 for 'His Highness'.] shall, from time to time, direct.