Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 15 in The M.P. Riverine Fisheries Rules, 1972 15. Compounding of offence to be recorded. - The Collector of the district when compounding any case under Section 8 of the Act shall record the particulars of the offence in Form No. 3.
