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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Gujarat - Subsection

Section 8(2) in The Gujarat Medicare Service Persons And Medicare Service Institutions (Prevention Of Violence And Damage Or Loss Of Property) Act, 2012

(2)Where an offence has been compounded, the offender, if in custody shall be discharged find no further proceedings shall be taken against him in respect of the offence compounded.