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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 29(1) in The Jammu and Kashmir Development Act, 1970

(1)Any offence made punishable by or under this Act, may, either before or after this institution of proceedings, be compounded by the Authority or any person authorised by the Authority be general of special order in this behalf.