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[Cites 0, Cited by 0] [Section 102] [Entire Act]

State of Maharashtra - Subsection

Section 102(2) in The Maharashtra Irrigation Act, 1976

(2)On payment by such person of such sum, such person, if in custody, shall be set at liberty and, if any proceedings in any criminal court have been instituted against such person in respect of the offence, the composition shall be deemed to amount to an acquittal and no further criminal proceedings shall be taken against such person in respect of such offence.