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[Cites 0, Cited by 0] [Section 49B] [Entire Act]

State of Andhra Pradesh - Subsection

Section 49B(3) in Indian Electricity (Andhra Pradesh Amendment) Act, 2000

(3)The acceptance of the sum of money for compounding an offence In accordance with sub-section (1) by the officer specially empowered in this behalf shall be deemed to amount to an acquittal within the meaning of Section 300 of the Code of Criminal Procedure, 1973.