Report No. 60
15.2. Section 25.-
Section 25 provides for the recovery of fines. The section refers, inter alia, to sections 63-70 of the Indian Penal Code. The Law Commission, in its Report on the Indian Penal Code,1 considered these sections of the Code. The recommendations of the Law Commission regarding these sections do not, however, require any substantial change in section 25 of the General Clauses Act.
1. 42nd Report.
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