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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Puducherry - Subsection

Section 44(2) in Pondicherry Excise Act, 1970

(2)On the payment by such person of such sum of money or such value or both as the case may be, such person, if in custody, shall be set, at liberty and all the property seized may be released and no proceedings shall be instituted against such person in any Criminal Court. The acceptance of compensation shall be deemed to amount to an acquittal and in no case shall any further proceedings be taken against such person or property with reference to the same act.