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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Jharkhand - Subsection

Section 10(a) in The Bihar Molasses (Control) Act, 1947

(a)the Controller of Molasses may accept from any person, who is reasonably suspected of having committed an offence punishable under this section, a payment of a sum not exceeding rupees ten thousand in lieu of prosecution or by way of composition for such offences as the case may be; and