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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Karnataka - Subsection

Section 13(2) in The Karnataka Prohibition Of Smoking And Protection Of Health Of Non-Smokers Act, 2001

(2)When an offence is compounded under sub-section (1), the offender if in custody shall be discharged and no further proceeding shall be taken against him in respect of the offence compounded.