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[Cites 0, Cited by 0] [Section 13] [Entire Act]

NCT Delhi - Subsection

Section 13(2) in The Delhi Prevention of Touting and Malpractices Against Tourists Act, 2010

(2)Where an offence has been compounded under sub-section (1), the offender, if in custody, shall be discharged and no further proceeding shall be taken against him in respect of such offence.