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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Maharashtra - Subsection

Section 61(2) in The Maharashtra Chit Funds Act, 1974

(2)When an offence has been compounded under sub-section (1), the offender, if in custody, shall be discharged; and no further proceedings shall be taken against him in respect of the offence compounded.