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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Uttar Pradesh - Subsection

Section 22(b) in The United Provinces Cotton Ginning and Pressing Factories Act, 1949

(b)On payment by such person of such sum to the district magistrate he shall, if in custody, be set at liberty and if the criminal proceedings shall have been instituted against such person, the composition shall be held to amount to an acquittal.