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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Madhya Pradesh - Subsection

Section 75(2) in The M.P. Vanijyik Kar Adhiniyam, 1994

(2)On payment of such sum as may be determined by the Commissioner under sub-section (1) the accused person shall be discharged and no further proceedings shall be taken against him in respect of the same offence.