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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 71(2) in The Police Enhanced Penalties Ordinance, 2005

(2)On payment of such sum as may be determined by the Commissioner under sub-section (1), no proceedings shall be commenced against such person as aforesaid and if any proceedings had been already commenced against such person as aforesaid such proceedings shall not be further proceeded with.