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[Cites 0, Cited by 1] [Section 80] [Entire Act]

State of Haryana - Subsection

Section 80(1) in The Punjab Excise Act, 1914

(1)The collector may accept from any person who is reasonably suspected of having committed an offence punishable under Section 62, Section 65 or Section 68 of this Act a sum of money by way of composition for such offence; and on the payment of such sum of money to the collector the accused person if in custody shall be discharged and no further proceedings shall be taken against him in respect of such offence.