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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 65(3) in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997

(3)Where an offence has been compounded under sub-section (1), no proceeding or further proceeding, as the case may be, shall be taken against the offender, in respect of the offence so compounded, and the offender, if in custody, shall be discharged forthwith.