Section 19(2)(b) in The M.P. Slate Pencil Karmkar Kalyan Nidhi Adhiniyam, 1982

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State of Madhya Pradesh - Subsection

Section 19(2)(b) in The M.P. Slate Pencil Karmkar Kalyan Nidhi Adhiniyam, 1982

(b)On payment of such amount of compunding, as determined by the authorized officer under clause (a), —

(i)the offender shall not be liable to any prosecution; and

(ii)if any prosecution has already been instituted, the compounding shall amount to acquittal of the offender.