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[Cites 0, Cited by 0] [Section 66G] [Entire Act]

State of Karnataka - Subsection

Section 66G(2) in Karnataka Urban Water Supply and Drainage Board Act, 1973

(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 so compounded.