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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 22(2) in Jammu and Kashmir Kahcharai Act, 1994

(2)When the offence has been compounded, the accused, if in custody shall be discharged and the property, if any, seized shall be released and no further proceeding shall be taken against such person.