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[Cites 0, Cited by 3] [Section 48] [Entire Act]

Union of India - Subsection

Section 48(1) in The Legal Metrology Act, 2009

(1)Any offence punishable under section 25, sections 27 to 39, sections 45 to 47, or any rule made under sub-section (3) of section 52 may, either before or after the institution of the prosecution, be compounded, on payment for credit to the Government of such sum as may be prescribed.