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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Rajasthan - Subsection

Section 43(2) in The Rajasthan Money-Lenders Act, 1963

(2)[ The offences punishable under the sections specified below may be compounded subject to the payment of the compounding fee not exceeding the amount mentioned below by the person charged with the offence to the Registrar:-
(i) offence under section 5 Rs. 1000/-
(ii) offences under sub-section (2),(4) and (5) of section 22and section 23 Rs.200/-
(iii) offence under section 29 Rs.500/-
(iv) offence under section 30 Rs.250/-
(v) offence under section 38 Rs.100/-]
[Substituted by Rajasthan Act No 6 of 1993, w.e.f. 9-12-1993.]