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[Cites 0, Cited by 0] [Section 114(3)] [Section 114] [Entire Act]

State of Andhra Pradesh - Subsection

Section 114(3)(d) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(d)The Executive Officer may accept from any person who has committed or is reasonably suspected of having committed an offence under clause (b) a sum not exceeding five hundred rupees by way of compounding the offence which may have been committed.