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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Assam - Subsection

Section 70(2) in The Assam Excise Act, 1910

(2)The Excise Commissioner or the Collector may also, after the institution against any person of a prosecution in respect of any offence under this Act other than offence under Section 61, compound the offence on payment by such person of a sum of money not exceeding five hundred rupees.