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[Cites 0, Cited by 0] [Section 57] [Entire Act]

NCT Delhi - Subsection

Section 57(3) in The Delhi Excise Act, 2009

(3)On receipt of such application, the Assistant commissioner, having regard to the circumstances of the case, may in his discretion order for compounding of the offence on payment of a sum of money by way of compounding fee or compensation for the offence on such terms and conditions as he deems fit.