Report No. 60
15.3. Provisions in the Cr. P.C.-
The procedure for the recovery of fines is dealt with in section 386 of the1 Criminal Procedure Code of 1898. The Law Commission, in its Report on the Criminal Procedure Code2, has dealt with this section. But the recommendations made in that Report also do not necessitate any change in the General Clauses Act.
1. See now the corresponding provision in the Code of 1974.
2. 41st Report, Vol. 1.
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