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[Cites 0, Cited by 0] [Section 13I] [Entire Act]

Daman and Diu - Subsection

Section 13I(2) in The Goa, Daman and Diu Public Gambling Act, 1976

(2)Where an offence has been compounded under sub-section (1) no proceeding shall be taken against the offender in respect of the offence so compounded and such composition shall not be subject to any appeal.