Section 37A(2) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
(2)On the composition of any offence under sub-section (1) no proceeding shall be taken or continued against the person concerned in respect of the such offence, and if any proceedings in respect of that offence have already been instituted against him in any Court, the composition shall have the effect of his acquittal.]
