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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Uttar Pradesh - Subsection

Section 23(2) in U.P. Sugarcane (Regulation Supply and Purchase) Act, 1953

(2)On the application of a person accused of an offence under this Act, the Cane Commissioner or the District Magistrate with the previous offence by levying a composition fee not exceeding the fine which could be imposed for such offence.