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[Cites 0, Cited by 0] [Section 9] [Entire Act]

NCT Delhi - Subsection

Section 9(2) in Delhi Medicare Service Personnel And Medicare Service Institutions (Prevention Of Violence And Damage To Property) Act, 2008

(2)Where an offence has been compounded, the offender, if in custody, shall be discharged and no further proceedings shall be taken against him in respect of the offence compounded.