Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 37] [Entire Act] NCT Delhi - Subsection Section 37(2) in Delhi Entertainments and Betting Tax Act, 1996 (2)The proceedings instituted in the court shall abate if the offence has been compounded under sub-section (1).
