Indian Penal Code, 1860

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Sections	Particulars
Chapter III	Of Punishments
65	Limit to imprisonment for non-payment of fine, when imprisonment and fine awardable
Description	The term for which the Court directs the offender to be imprisoned in default of payment of a fine shall not exceed one-fourth of the term of imprisonment which is the maximum fixed for the offence, if the offence be punishable with imprisonment as well as fine.