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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 46(2) in Jammu and Kashmir Shops and Establishments Act, 1966

(2)On the composition of the offence, no further action in respect thereof shall be taken against the person accused of it and if any proceeding have already been instituted against him in any Court, the composition shall have the effect of acquittal of such person.