Section 5A(1) in Tamil Nadu Protection of Interests of Depositors (In Financial Establishments) Act, 1997
(1)An offence punishable under section 5 may, before the institution of the prosecution, be compounded by the Competent authority or after the institution of the prosecution, be compounded by the Competent authority with the permission of the Special Court, on payment of the entire amount due to the depositors with or without interest.
