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[Cites 0, Cited by 0] [Section 31(3)] [Section 31] [Entire Act]

State of Madhya Pradesh - Subsection

Section 31(3)(b) in The M.P. Shram Kalyan Nidhi Adhiniyam, 1982

(b)On payment of the amount of contribution due and payable under the Act, if any, and on payment of such amount of compounding, as determined by the authorized officer under provision of clause (a),(i)the offender shall not be liable to any prosecution; and(ii)if any prosecution has already been instituted, the compounding shall amount to acquittal of the offender.