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[Cites 0, Cited by 1] [Section 68] [Entire Act]

State of Kerala - Subsection

Section 68(2) in Kerala Forest Act, 1961

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