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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Jharkhand - Subsection

Section 25(2) in Jharkhand Entertainments Tax Act, 2012

(2)On payment of such sum of money as may be determined by the prescribed authority under sub-section (I), the prescribed authority shall, where necessary, report to the Court that the offence has been compounded and thereafter no further proceeding under section 12 shall be taken against the offender in respect of the same offence.