Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Uttar Pradesh - Subsection

Section 33(2) in The U.P. Entertainments and Betting Tax Act, 1979

(2)Where the offence is so compounded, -
(a)before the institution of the prosecution, the offender, shall not be liable to prosecution for such offence and shall, if in custody, be set at liberty.
(b)after the institution of the prosecution, the composition shall amount to acquittal of the offender.