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 12] [Entire Act] State of Tamilnadu - Subsection Section 12(2) in The Tamil Nadu Compulsory Censorship of Publicity Material Act, 1987 (2)On payment of such sum of money, such person shall be discharged and no further proceedings shall be taken against him in respect of such offence.
