Section 5A(2) in Tamil Nadu Protection of Interests of Depositors (In Financial Establishments) Act, 1997
(2)Where an offence has been compounded under sub-section (1), no proceeding or further proceeding, as the case may be, shall be taken or continued against the offender, in respect of the offence so compounded and the offender, if in custody shall be discharged forthwith.CHAPTER -IV
