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[Cites 0, Cited by 0] [Section 244] [Entire Act]

State of Haryana - Subsection

Section 244(2) in The Haryana Municipal Act, 1973

(2)On payment of such sum of money such person if in custody shall be discharged, and no further proceedings shall be taken against him in regard to the offence or alleged so compounded.] [Sub section (1) and (2) substituted vide Haryana Act No 3 of 1994.]