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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Haryana - Subsection

Section 13(2) in The Haryana Development and Regulation of Urban Areas Act, 1975

(2)Where an offence has been compounded, the offender, if in custody, shall be released and no further proceedings shall be taken against him in respect of the offence compounded.