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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Karnataka - Subsection

Section 12(2) in The Karnataka Sugarcane (Regulation of Purchase and supply) Act, 2013

(2)When the Commissioner for Cane Development and Director of Sugar, compounds an offence under this section, the occupier of factory or any other person shall not be liable for prosecution in respect of such offence or to any further penalty under section 10.