Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5A(2) in The M.P. Entertainments Duty and Advertisements Tax Act, 1936

(2)On the composition of the offence no further action in respect thereof shall be taken against the person accused of it and if any proceedings have already been instituted against him in any Court, the composition shall have the effect of an acquittal of such person.]