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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Uttar Pradesh - Subsection

Section 24(2) in Uttar Pradesh Motor Vehicles Taxation Act, 1997

(2)When an offence is so compounded-
(i)before the institution of the prosecution, the offender shall not be liable to prosecution for such offence;
(ii)after the institution of the prosecution, the compounding shall amount to acquittal of the offender and no further proceedings shall be taken against the person of the same offence.