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[Cites 0, Cited by 0] [Section 390] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 390(2) in Jammu and Kashmir Municipal Corporation Act, 2000

(2)Where an offence has been compounded, the offender, if in custody, shall be discharged and no further proceeding shall be taken against him in respect of the offence so compounded.