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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Gujarat - Subsection

Section 21(2) in The Gujarat Mineral Rights Tax Act, 1985

(2)On the payment of such sum as may be determined by the Taxation Officer under sub-section (1), if any criminal proceeding have been instituted against such person in respect of the offence, the composition shall be deemed to amount to an acquittal, and no further proceedings shall be taken against such person in respect of the same offence.