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[Cites 0, Cited by 0] [Section 27(2)] [Section 27] [Entire Act]

State of Gujarat - Subsection

Section 27(2)(h) in The Gujarat Panchayats, Municipalities, Municipal Corporations and State Tax on Professions, Trades, Callings and Employments Act, 1976

(h)the conditions subject to which the Commissioner may permit any person charged with an offence to compound the offence, under sub-section (1) of section 23;