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[Cites 0, Cited by 0] [Section 52A] [Entire Act]

State of Maharashtra - Subsection

Section 52A(2) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

(2)On the compounding of any offence under sub-section (1), no proceeding shall be taken or continued against the person concerned in respect of such offence, and if any proceedings in respect of that offence have already been instituted against him in any Court, the compounding shall have the effect of his acquittal.