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[Cites 0, Cited by 0] [Section 32B] [Entire Act]

Union of India - Subsection

Section 32B(3) in The Drugs And Cosmetics Act, 1940

(3)Where an offence is compounded under sub-section (1), no proceeding or further proceeding, as the case may be, shall be taken against the offender in respect of the offence so compounded and the offender, if in custody, shall be released forthwith.