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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Haryana - Subsection

Section 38(1) in Faridabad Complex (Regulation and Development) Act, 1971

(1)The Chief Administrator or any person authorised by general or special order in this behalf may, either before or after the institution of the proceedings, compound any offence made punishable by or under this Act.