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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Uttarakhand - Subsection

Section 90(2) in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011

(2)On the composition of any offence under sub section (1), no proceeding shall be taken or continued against the person concerned in respect of such offence, and in case any proceedings in respect of that offence have already been instituted against him in any court, the composition shall have the effect of his acquittal.