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[Cites 0, Cited by 0] [Section 67A] [Entire Act]

State of Kerala - Subsection

Section 67A(3) in Abkari Act, 1 of 1077

(3)On payment of such sum of money or such value or both, as the case may be, to such officer empowered for the purpose under sub-section (1), the accused person, if in custody, shall be discharged.Explanation. - For the purpose of this section, the word “compound” means compounding of offences.]