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[I.P.C.]
Central Government Act
Section 68 in The Indian Penal Code, 1860
68. Imprisonment to terminate on payment of fine.-- The imprisonment which is imposed in default of payment of a fine shall terminate whenever that fine is either paid or levied by process of law.
1. Subs. by Act 8 of 1882, s. 2, for" in every case in which an offender is sentenced to a fine".
2. Ins, by Act 10 of 1886, s. 21 (2).
3. Ins by Act 8 of 1882, s. 3.