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

State of Haryana - Subsection

Section 24C(1) in The Haryana Apartment Ownership Act, 1983

(1)The Competent Authority or any person authorised by him by general or special order made in this behalf, may either before or after the institution of the prosecution compound any offence made punishable by or under this Act.