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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Uttar Pradesh - Subsection

Section 12(2) in The United Provinces District Boards Primary Education Act, 1926

(2)The school committee or the person authorised in this behalf may, instead of instituting or continuing prosecutions for an offence, compound the same on the payment by the person accused of such offence of such sum as it deems proper not exceeding the amount of the fine with which such offence is punishable under this Act.