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[Cites 0, Cited by 0] [Section 62(2)] [Section 62] [Entire Act]

State of Bihar - Subsection

Section 62(2)(i) in Chit Funds (Bihar) Rules, 1987

(i)any officer empowered by the State Government compound the offence committed under the Act or reasonably suspected to have committed any offence under the Act and Rules made thereunder may compound the said offence committed by any person, either before or after the institution of the criminal proceedings under the Act, provided that the said proposal to compound the offence is accepted by any officer authorised by the State Government.