Section 24(2)(ii) in Uttarakhand Motor Vehicles Taxation Reforms Act, 2003

[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Uttarakhand - Subsection

Section 24(2)(ii) in Uttarakhand Motor Vehicles Taxation Reforms Act, 2003

(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.

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State of Uttarakhand - Subsection

Section 24(2)(ii) in Uttarakhand Motor Vehicles Taxation Reforms Act, 2003