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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 16(2) in The Jammu and Kashmir Entertainments Duty Act, 1959

(2)On payment of such sum of money as may be determined under sub-section (1), the prescribed authority shall, where necessary, report to the court, that the offence has been compounded and thereafter no further proceedings shall be taken against the offender in respect of the same offence and the said court shall acquit the accused.