Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 14] [Entire Act]

State of Haryana - Subsection

Section 14(2) in The Punjab Scheduled Roads and Controlled, Areas Restriction of Unregulated Development Act, 1963

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