Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 24C] [Entire Act] State of Haryana - Subsection Section 24C(2) in The Haryana Apartment Ownership Act, 1983 (2)Where an offence has been compounded the offender, if is custody, shall be released and no further proceedings shall be taken against him in respect of the offence compounded.]
