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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Punjab - Subsection

Section 19(2) in The Punjab Forward Contracts Tax Act, 1951

(2)On payment of such sum an may be determined by the Commissioner under sub-section (1), the accused person shall be discharged or acquitted, as the case may, be, and no further proceedings shall be taken against him in respect of the same offence.