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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Uttar Pradesh - Subsection

Section 75(2) in The U.P. Minor Minerals (Concession) Rules, 1963

(2)Where an offence is compounded under sub-rule (1), no proceeding or further proceeding, as the case may be, shall be taken against the offender in respect of the offence so compounded and the offender if in custody, shall be released forthwith.