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[Cites 0, Cited by 0] [Section 61(2)] [Section 61] [Entire Act]

State of Odisha - Subsection

Section 61(2)(i) in The Orissa Chit Funds Rules, 1985

(i)any officer empowered by the State Government to compound the offence committed under the Act, or reasonably suspected to have committed any offence under the Act and rules made thereunder may compound the said offence committed by any person, either before or after the institution of the criminal proceedings under the Act: