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

NCT Delhi - Subsection

Section 13(1) in The Delhi Prevention of Touting and Malpractices Against Tourists Act, 2010

(1)Any offence punishable under Section 4 may, either before or after the institution of the prosecution, be compounded by such officers or authorities and for such amount as the Government may, by notification in the official Gazette, specify in this behalf.