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[Cites 0, Cited by 0] [Section 51A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 51A(2) in The M.P. Shops and Establishments Act, 1958

(2)Where an accused person pleads guilty and remits the sum in accordance with the provisions of sub-section (1), no further proceedings in respect of the offence shall be taken against him.]