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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Uttar Pradesh - Subsection

Section 13(1) in The U.P. Advertisements Tax Act, 1981

(1)Any offence punishable under this Act may subject to any general or special order of the State Government in this behalf be compounded either- before or after the institution of the prosecution, by the Commission on realisation of such amount of composition fee as he thinks fit not exceeding the maximum amount or fine fixed for the offence.