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[Cites 0, Cited by 0] [Section 46A] [Entire Act]

State of Tamilnadu - Subsection

Section 46A(3) in Tamil Nadu Shops and Establishments Act, 1947

(3)Where an offence has been compounded under sub-section (1), no proceeding or further proceeding, as the case may be, shall be taken against the offender, in respect of the offence so compounded and the offender, if in custody, shall be discharged forthwith.