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[Cites 0, Cited by 0] [Section 149] [Entire Act]

State of Madhya Pradesh - Subsection

Section 149(2) in The M.P. Public Health Act, 1949

(2)On the composition of the offence no further action in respect thereof shall be taken against the person accused of it, and if any proceedings have already been instituted against him in any Court, the composition shall have the effect of an acquittal of such person.