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[Cites 0, Cited by 0] [Section 62] [Entire Act]

Union of India - Subsection

Section 62(2) in The Tripura University Act, 2006

(2)Where the prescribed authority compounds an offence under this section, he shall serve an order on the dealer who committed the offence specifying,-
(a)the offence committed; and
(b)the sum of money to be paid and due date for payment, and such order shall be final and not subject to any appeal.