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State of Madhya Pradesh - Section

Section 8 in The M.P. Fisheries Act, 1948

8. Power to compound offences.

- [(1) Any offence specified in the schedule compounded by the Collector by acceptance of a sum not exceeding one thousand rupees.] [Substituted by M.P. Act No. 34 of 1981.]
(2)On composition of an offence, the accused shall be discharged and property seized from his possession shall be released.