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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Uttarakhand - Subsection

Section 28(2) in Uttarakhand River Valley (Development and Management) Act, 2005

(2)Where an offence has been compounded the offender if in custody shall be discharged and no further proceeding shall taken against him in respect of the offence compounded.Chapter-VIII Supplemental and miscellaneous provisions