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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Punjab - Subsection

Section 81(1) in The Punjab Excise Act, 1914

(1)Any offence relating to type and quantity of liquor as specified in clauses (vi), (vii) and (viii) of proviso to sub-section (1) of section 61, may either before or after the institution of the prosecution, be compounded by such officers or authorities and for such amount as the State Government may, by notification in the Official Gazette, specify in this behalf.