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[Cites 0, Cited by 0] [Section 57(2)] [Section 57] [Entire Act]

State of Haryana - Subsection

Section 57(2)(i) in Haryana Chit Funds Rules, 2018

(i)any officer empowered by the State Government under section 81 to compound the offence committed under the Act, or reasonably suspected to have committed any offence under the Act or these rules may compound the said offence committed by any person, either before or after the institution of the criminal proceedings under the Act: