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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10(1) in The U.P. Intoxicating Liquor Objectionable Advertisements Act 1976

(1)The District Magistrate may accept from any person, against whom a reasonable suspicion exists that he has committed any offence punishable under this Act such sum of money as he thinks fit by way of composition for the offence which such person is suspected to have committed.