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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Chattisgarh - Subsection

Section 42(2) in The Chhattisgarh Sinchai Prabandhan Me Krishkon Ki Bhagidari Adhiniyam, 2006

(2)On payment of such sum of money, no further proceedings shall be taken against him/her in regard to the offence to be compounded by the farmers' organisations.