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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 15(2) in Arunachal Pradesh Forest (Removal of Timber) Regulation Act, 1983

(2)On payment of sum of money to the Officer mentioned in sub-section(l), the suspected person, if in custody, shall be discharged and no other proceeding shall be taken against him in respect of the offence compounded.