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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Assam - Subsection

Section 64(2) in Assam Forest Regulation, 1891

(2)If the person convicted of the offence committed is the agent or servant of another person, the convicting Court may, unless after hearing that other person, it is satisfied that the commission of the offence was not a consequence of his instigation, or of any neglect or default on his part, order him instead of the person who committed the offence, to pay the compensation referred to in sub-section (1).