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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Uttar Pradesh - Subsection

Section 25(2) in The U.P. Regulation Of Money-Lending Act, 1976

(2)On payment of such sum, no further proceeding shall be taken against the accused person in respect of the same offence, and if in custody, he shall be discharged, and such composition shall have the effect of an acquittal of the accused with whom the offence has been compounded.