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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Jharkhand - Subsection

Section 17(2) in Bihar Entertainments Tax Act, 1948

(2)On payment of such sum of money as may be determined by the prescribed authority under sub-section (1), the prescribed authority shall, where necessary, report to the Court that the offence has been compounded and thereafter no further proceeding under section 16 shall be taken against the offender in respect of the same offence.