Legal Document View

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
[Cites 0, Cited by 0] [Section 2(3)] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(3)(b) in THE MADHYA PRADESH LABOUR LAWS (AMENDMENT) ACT, 2022

(b)On payment of the amount of contribution due and payable under the Act, if any, and on payment of such amount of compounding, as determined by the authorized officer under provision of clause (a),
(i)the offender shall not be liable to any prosecution; and
(ii)if any prosecution has already been instituted, the compounding shall amount to acquittal of the offender.