Section 59(4) in Uttar Pradesh Chit Funds Act, 1975
(4)The Registrar may either before or after the institution of proceedings compound by offence under this Act and accept-such composition fee as he thinks fit, and thereupon the accused, if in custody, shall be discharged and no further proceedings shall be taken against him :Provided that no offence under sub-section (1) or sub-section (3) shall, be compounded by the Registrar without the approval of 'the State Government.
