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[Cites 0, Cited by 0] [Section 63(2)] [Section 63] [Entire Act]

State of Madhya Pradesh - Subsection

Section 63(2)(i) in The Chit Funds (Madhya Pradesh) Rules, 1984

(i)any officer empowered by the State Government to compound the offence committed under the Act or reasonably suspected to have committed any offence under the Act and rules made thereunder may compound the said offence committed by any person, either before or after the institution of the criminal proceedings under the Act;