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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 76(6) in Arunachal Pradesh Co-operative Societies Act, 1978

(6)Any penalty imposed under sub-section (5) or under the next succeeding section, may be recovered in the manner provided by the Code of Criminal Procedure, 1973 (II of 1974) for the recovery of fines imposed by a Magistrate, as if such fine were imposed by the Magistrate himself.