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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Punjab - Subsection

Section 27(2) in Punjab Water Resources (Management and Regulation) Act, 2020

(2)On payment of such sum as may be determined, no further proceedings shall be taken against the accused person in respect of the same offence, and any proceedings if already taken or initiated shall stand abated, and the accused person, if in custody, shall be discharged.