Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 33] [Entire Act] Union of India - Subsection Section 33(2) in The Hotel-Receipts Tax Act, 1980 (2)The Commissioner may, either before or after the institution of proceedings, compound any offence punishable under section 26 or section 27 or Section 28 or section 29 or section 30.
