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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(2) in The Haryana Prevention of Defacement of Property Act, 1989

(2)All offences under this Act shall be compoundable by the authorities mentioned in Section 3 on payment of such composition fee which shall not be less than two hundred and fifty rupees or the amount equal to expenses incurred for removing or erasing the defacement.