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[Cites 0, Cited by 0] [Section 62(1)] [Section 62] [Entire Act]

State of Assam - Subsection

Section 62(1)(a) in Assam Forest Regulation, 1891

(a)to accept from any person against whom a reasonable suspicion exists that he has committed any forest offence, other than an offence specified in Section 58 or Section 59 a sum of money by way of compensation for the offence which such person is suspected to have committed, and