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State of Rajasthan - Section

Section 18 in The Rajasthan Mica Act, 1958

18. Compounding of offences.

- Subject to such restrictions and conditions, if any as may he prescribed, the controller or any other officer authorised by the State Government in this behalf may compound any offence under this Act on such terms, including terms regarding the payment of compensation money to the State, as may appear to be proper and thereupon no prosecution shall be instituted or continued for that offence against the person in respect of whom the offence is compounded