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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Himachal Pradesh - Subsection

Section 51(1) in Himachal Pradesh Registration of Tourist Trade Act, 1988

(1)The prescribed authority may accept from any person who is reasonable suspected of having committed an offence under this Act, a sum of money by way of composition of such offence and may out of the money so received compensate the person against whom the offence has been committed to the extent the prescribed authority deems reasonable.