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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Uttar Pradesh - Subsection

Section 39(1) in The U.P. Electricity Reforms Act, 1999

(1)The Commission may, for reasons to be recorded in writing, accept from an person who has committed or is reasonably suspected of having committed an offence punishable under this Act, a sum of money not exceeding rupees five lakh by way of composition fee and compound the offence.