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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Himachal Pradesh - Subsection

Section 15(2) in The Himachal Pradesh Forest Produce (Regulation of Trade) Act, 1982

(2)On the payment of such compensation or such value or both, as the case may be, to such officer, the suspected person shall be discharged, the property, if any, seized shall be released and no further proceedings shall be taken against such person or property.