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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Chattisgarh - Subsection

Section 71(6) in Chhattisgarh Minor Mineral Rules, 2015

(6)Where an offence is compounded under sub-rule (5), no proceeding or further proceeding, as the case may be, shall be taken against the offender in respect of the offence so compounded, and the offender, if in custody, shall be released forthwith.